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[Cites 0, Cited by 0] [Section 195(1)] [Section 195] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 195(1)(a) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(a)Prosecution for contempt of lawful authority of public servants. - Of any offence punishable under sections 172 to 188 of the Ranbir Penal Code, except on a complaint in writing of public servant concerned, or of some other public servant to whom he is subordinate ;