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State of Jammu-Kashmir - Section

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

265. [ Language of record and judgment. [Section 265 substituted by Act XXXVII of 1978 Section 46.]

- Records made under section 263 and judgfments recorded under section 264 shall be written by the Presiding Officer, either in English or in the language of the Court.]