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[Cites 0, Cited by 0] [Section 367] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 367(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(2)It shall specify the offence (if any) of which, and the section of the Ranbir Penal Code or other law under which the accused is convicted, and the punishment to which he is sentenced.