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[Cites 0, Cited by 0] [Section 180] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 180(a) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(a)A charge of a abetment may be inquired into or tried either by the Court within the local limits of whose jurisdiction the abetment was committed, or by the Court within the local limits of whose jurisdiction the Offence abetted was committed.