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[Cites 0, Cited by 0] [Section 172] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 172(1) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(1)Every police officer making an investigation under this Chapter shall day by day enter his proceedings in the investigation in a diary, setting forth the time at which the information reached him, the time at which he began and closed his investigation, the place or places visited by him, and statement or the circumstances, ascertained thorough his investigation.