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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8(iii) in The Jammu And Kashmir (Prevention Of Unfair Means) Examinations Act, 1987

(iii)all offences under this Act shall be triable in accordance with the procedure laid down under section 259-A of the Code of Criminal Procedure, Samvat 1989.