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[Cites 0, Cited by 0] [Section 435] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 435(3) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(3)If an application under this section has been made by any person either to the High Court or to the Sessions Judge, no further application by the same person shall be entertained by the either of them.]