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[Cites 0, Cited by 0] [Section 350] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 350(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(2)Nothing in this section applies to cases in which proceedings have been stayed under section 346, or in which proceedings have been submitted to a superior Magistrate under section 349.