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[Cites 0, Cited by 0] [Section 201] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 201(1) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(1)If the complaint has been made in writing to a Magistrate who is not competent to take cognizance of the case he shall return the complaint for presentation to the proper Court with an endorsement to that effect.