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[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 98(d) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(d)convey such property, documents, seals, stamps, coins, instruments or materials or such obscene objects before a Magistrate, or to guard the same on the spot until the offender is taken before a Magistrate, or otherwise to dispose thereof in some place of safety ; and