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[Cites 0, Cited by 0] [Section 259A(1)] [Section 259A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 259A(1)(b) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(b)the trial of aforesaid offences shall commence within one week from the date of the presentation of the police report under section 173 of this Code and shall as far as possible be completed within a period of three months. The proceedings of the Court shall be held from day-to-day ;