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[Cites 0, Cited by 0] [Section 561] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 561(1) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(1)Notwithstanding anything in this Code, no Magistrate except a 1[Chief Judicial Magistrate] shall-
(a)take cognizance of the offence of rape where the sexual intercourse was by a man with his wife ; or
(b)commit the man for trial for the offence.