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[Cites 0, Cited by 0] [Section 565(1)] [Section 565] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 565(1)(b) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(b)by a Court or Tribunal in [any other part of the territory of India] [Substituted by Act XL of 1966.] of any offence which would, if committed in the State, have been punishable under any of the aforesaid sections or Chapters of the Ranbir Penal Code with like imprisonment for a like term ;