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[Cites 0, Cited by 0] [Section 467] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 467(1) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(1)Whenever an inquiry or a trial is postponed under section 464 or section 465, the Magistrate or Court, as the case may be, may at any time resume the inquiry or trial, and require the accused to appear or be brought before such Magistrate or Court.