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[Cites 0, Cited by 0] [Section 260(1)] [Section 260] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 260(1)(a) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(a)[ the Chief Judicial Magistrate] [Clauses (a), (b) and (c) substituted by Act XL of 1966.], [or] [Word 'or' inserted by Act XXXVII of 1978, Section 41.]