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[Cites 0, Cited by 0] [Section 351] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 351(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(2)When the detention takes place [xxx] [Words omitted by Act XXXVII of 1978, Section 52.] after a trial has been begun, the proceedings in respect of such person shall be commenced afresh, and the witnesses reheard.