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State of Jammu-Kashmir - Section

Section 99E in The Code of Criminal Procedure, 1989 (1933 A. D.)

99E. Evidence to prove nature or tendency of newspapers.

- On the hearing of any such application with reference or any newspaper, any copy of such newspaper may be given in evidence in aid of the proof of the nature of tendency if the words signs or visible representations contained in such newspaper, in respect of which the order of forfeiture was made.