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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 31(3) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(3)An Assistant Sessions Judge may pass any sentence authorised by law, except a sentence of death or of life imprisonment, or of imprisonment for a term exceeding [ten years] [Substituted by Act XLII of 1956 for 'seven years'.].