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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 11(2) in The Enemy Agents Ordinance, 2005

(2)A Special Judge, or a Judge reviewing under section 9 the proceedings of a Special Judge, may appoint a pleader to defend at any stage of the proceedings a person accused of an offence triable under this Ordinance who has not himself engaged a pleader.