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State of Jammu-Kashmir - Section

Section 116 in The Code of Criminal Procedure, 1989 (1933 A. D.)

116. Power to dispense with personal attendance.

- The Magistrate may, if he sees sufficient cause, dispense with the personal attendance of any person called upon to show cause why he should not be ordered to execute a bond for keeping the peace, and may permit him to appear by a pleader.