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[Cites 0, Cited by 0] [Section 223] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 223(d) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(d)A is accused of obstructing B, a public servant, in the discharge of his public functions at a given time and place. The charge must set out the manner in which A obstructed B in the discharge of his functions.