Section 265A(1)(b) in The Code of Criminal Procedure, 1989 (1933 A. D.)

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State of Jammu-Kashmir - Subsection

Section 265A(1)(b) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(b)a Magistrate has taken cognizance of an offence on complaint, other than an offence for which the punishment of death or of imprisonment for life, or of imprisonment for a term exceeding seven years, has been provided under the law for the time being in force and after examining complainant and witness under section 200, issue the process under section 204,

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State of Jammu-Kashmir - Subsection

Section 265A(1)(b) in The Code of Criminal Procedure, 1989 (1933 A. D.)