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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 83(1) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(1)When a warrant is to be executed outside the local limits of the jurisdiction of the Court issuing the same, such Court may, instead of directing such warrant to a police officer, forward the same by post or otherwise to any Magistrate or District Superintendent of Police within the local limits of whose jurisdiction it is to be executed.