Section 173(1A) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(1A)[ The investigation in relation to an offence under sections 376, 376A, 376AB, 376B, 376C, 376D, 376DA, 376DB or section 376E of the State Ranbir Penal Code shall be completed within two months.] [Inserted by Jammu and Kashmir Act 35 of 2018, dated 7.12.2018.]
