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[Cites 0, Cited by 0] [Section 537] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 537(a) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(a)of any error, omission or irregularity in the complaint, summons warrant, [x] [Word 'Charge' omitted by Act XLII of 1956.] proclamation order, judgement or other proceedings before or during trial or is any inquiry or other proceedings under this Code ; or