Section 228A(2)(a) in The Jammu and Kashmir State Ranbir Penal Code, 1989

[Cites 0, Cited by 0] [Section 228A(2)] [Section 228A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 228A(2)(a) in The Jammu and Kashmir State Ranbir Penal Code, 1989

(a)by or under the order in writing of the officer in charge of the police station or the police officer making the investigation into such offence acting in good faith for the purposes of such investigation; or

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State of Jammu-Kashmir - Subsection

Section 228A(2)(a) in The Jammu and Kashmir State Ranbir Penal Code, 1989