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[Cites 0, Cited by 0] [Section 497(2)] [Section 497] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 497(2)(b) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(b)in order to ensure that such person shall not commit an offence similar to the offence of which he is accused, or of the commission of which he is suspected ; or