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[Cites 0, Cited by 0] [Section 340A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 340A(3) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(3)The Government may by notification, direct that, as from such date as may be specified in the notification the provisions of subsections (1) and (2) shall apply in relation to any class of trials before other Courts in the State as they apply in relation to trials before Courts of Session.]