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State of Jammu-Kashmir - Section

Section 558A in The Code of Criminal Procedure, 1989 (1933 A. D.)

558A. [ Delegation of powers. [Section 558-A inserted by Act XV of 2004.]

- The Government may by order direct that all or any, of the powers and duties conferred or imposed on the Government by the Code be exercised or performed by the Minister-in charge, Law Department.]