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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 7(2) in The Enemy Agents Ordinance, 2005

(2)In matters not coining within the scope of sub-section (1), the provisions of the Code of Criminal Procedure, 1989, so far as they are not inconsistent with this Ordinance, shall apply to the proceeding of a Special Judge; and for the purposes of the said provisions, the Court of the Special Judge shall be deemed to be a Court of Sessions.