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[Cites 0, Cited by 0] [Section 45(1)] [Section 45] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 45(1)(a) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(a)the permanent or temporary residence of any notorious receiver or vendor of stolen property in any village of which he is headman, accountant, watchman or police-officer, or in which he owns or occupies land, or is agent, or collects revenue or rent ;