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[Cites 0, Cited by 0] [Section 555A(1)] [Section 555A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 555A(1)(c) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(c)provide a penalty for a contravention of any of the rules so made and determining the authority by which such contravention may be investigated and the penalties imposed :