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[Cites 0, Cited by 0] [Section 197A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 197A(3) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(3)The provisions of sub-section (2) of section 197 shall apply in relation to the prosecution and trial of the Ruler of a former Indian State as they apply in relation to the prosecution and trial of a Judge].