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[Cites 0, Cited by 0] [Section 437] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 437(b) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(b)that, if such Judge or Magistrate thinks that the evidence shows that some other offence has been committed by the accused, such Judge or Magistrate may direct the inferior Court to inquire into such offence.