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[Cites 0, Cited by 0] [Section 491(1)] [Section 491] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 491(1)(a) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(a)that a person within the limits of its appellate criminal jurisdiction be brought up before the Court to be dealt with according to law ;