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[Cites 0, Cited by 0] [Section 259AA] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 259AA(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(2)The witnesses of the prosecution shall be bound to appear before the Court on the date fixed for the hearing on a notice received from Investigating Officer, Public Prosecutor or Court.