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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 14(a) in The Jammu and Kashmir Probation of Offenders Act, 1966

(a)Inquire, in accordance with, any directions of a Court, into the circumstances or home surroundings of any person accused of an offence with a view to assisting the Court in determining the most suitable method of dealing with him and submit reports to the Courts;