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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 26(2) in Jammu and Kashmir Kahcharai Act, 1994

(2)If the Kahcharai Officer arresting a person under subsection (1) is competent to compound offences under section 22, he may proceed to compound the offence, otherwise he shall forward the accused forthwith to the nearest officer empowered to compound offences under this Act.