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[Cites 0, Cited by 0] [Section 88(3)] [Section 88] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 88(3)(c) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(c)by an order in writing prohibiting the delivery of such property to the proclaimed person or to anyone on his behalf ; or