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[Cites 0, Cited by 0] [Section 195] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 195(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(2)In clauses (b) and (c) of sub-section (1), the term "Court" includes a civil, revenue or criminal Court, but does not include a Registrar or Sub-Registrar under the Registration Act, 1977.