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[Cites 0, Cited by 0] [Section 511] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 511(a) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(a)by any extract certified under the hand of the officer having the custody of the records of the Court in which such conviction or acquittal was had to be a copy of the sentence or order ; or