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[Cites 0, Cited by 0] [Section 195(3)] [Section 195] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 195(3)(a) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(a)where appeals lie to more than one Court, the Appellate Court of inferior jurisdiction shall be the Court to which such Court shall be deemed to be subordinate ; and