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[Cites 0, Cited by 0] [Section 438] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 438(1) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(1)In the case of any proceeding the record of which has been called for by him, the Sessions Judge may exercise all or any of the powers which may be exercised by the High Court under sub-section (1) of section 439.