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[Cites 0, Cited by 0] [Section 221(4)] [Section 221] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 221(4)(c) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(c)A is accused of murder, cheating, theft, extortion, adultery or criminal intimidation or using a false property-mark. The charge may state that A committed murder, or cheating, or theft or adultery, or criminal intimidation, or extortion, or that he used a false property-mark without reference to the definitions of those crimes contained in the Ranbir Penal Code ; but the sections under which the offence is punishable must, in each instance be referred to in the charge.