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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 13(3) in The Jammu and Kashmir Probation of Offenders Act, 1966

(3)A Probation Officer in the exercise of his duties under this Act, shall be subject to the control of the District Magistrate of the district in which the offender for the time being resides.