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[Cites 0, Cited by 0] [Section 163] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 163(1) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(1)No police officer or other person in authority shall offer or make, or cause to be offered or made any such inducement, threat or promise as is mentioned in the Evidence Act, 1977, section 24.