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[Cites 0, Cited by 0] [Section 8(8)] [Section 8] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8(8)(b) in The Jammu And Kashmir Criminal Law (Amendment) Act, 1983

(b)for setting aside the order made under sub-section (3) or sub-section (4), and on receipt of the application the Court of the District Judge shall, after giving the parties any opportunity of being heard, decide the question.