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[Cites 0, Cited by 0] [Section 364] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 364(4) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(4)Nothing in this section shall b6 deemed to apply to [the examination of an accused person either through the medium of Electronic Video Linkage or under section 263] [Substituted 'the examination of an accused person under section 263' by Governor Act No. 48 of 2018, dated 13.12.2018.].