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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 75(a) in The Jammu and Kashmir State Ranbir Penal Code, 1989

(a)by a Court in [the State,] [Substituted by Act III of 1967.] of an offence punishable under Chapter XII or Chapter XVII of this Code with imprisonment of either description for a term of three years or upwards, or