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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 83(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(2)The Magistrate or District Superintendent to whom such warrant is so forwarded shall endorse his name thereon, and, if practicable, cause it to be executed in manner hereinbefore provided within the local limits of his jurisdiction.