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[Cites 0, Cited by 0] [Section 538D] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 538D(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(2)Where the institution of the prosecution in respect of an offence has been stayed by an injunction or order, in computing the period of limitation the period of the continuance of the injunction or order, the day on which it was issued or made, and the day on which it was withdrawn, shall be excluded.