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

State of Jammu-Kashmir - Subsection

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

(c)the commission of, or intention to commit, in or near such village any non-bailable offence or any offence punishment under section 143, 144, 145, 147 or 148 of the Ranbir Penal Code ;