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[Cites 0, Cited by 0] [Section 340A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 340A(1) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(1)Where in a trial before the Court of Session, the accused is not represented by a pleader, and where, it appears to the Court that the accused has not sufficient means to engage a pleader, the Court shall assign a pleader for his defence at the expense of the State.