Section 11 in The Jammu and Kashmir Prevention and Suppression of Sabotages Act, 1965
11. Special rule of evidence.
- Notwithstanding anything contained in the evidence Act, Samvat 1977, when the statement of any person has been recorded by any Magistrate such statement may be admitted in evidence in any trial before the Sessions Judge, if such person is dead or cannot be found or is incapable of giving evidence.
