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[Cites 0, Cited by 0] [Section 195] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 195(4) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(4)The provisions of sub-section (1), with reference to the offences named therein, apply also to criminal conspiracies to commit such offences and to the abetment of such officers, and attempts to commit them.