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[Cites 0, Cited by 0] [Section 526(1)] [Section 526] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 526(1)(c) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(c)that a view of the place in or near which any offence has been committed may be required for the satisfactory inquiry into or trial of the same ; or