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[Cites 0, Cited by 0] [Section 538C(1)] [Section 538C] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 538C(1)(c) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(c)where it is not known by whom the offence was committed, the first day on which the identity of the offender is known to the person aggrieved by the offence or to the police officer making investigation into the offence, whichever is earlier.