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[Cites 0, Cited by 0] [Section 538B(2)] [Section 538B] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 538B(2)(c) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(c)three years, if the offence is punishable with imprisonment for a term exceeding one year but not exceeding three years.