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[Cites 0, Cited by 0] [Section 145] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 145(10) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(10)Nothing in this section shall be deemed to be in derogation of the powers of [the Executive Magistrate] [Substituted by Act II of 1974, Section 2.] to proceed under section 107.