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[Cites 0, Cited by 0] [Section 386(1)] [Section 386] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 386(1)(b) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(b)issue a warrant to the Collector of the District authorising him to release the amount by execution according to civil process against the movable or immovable property, or both, of the defaulter :