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State of Jammu-Kashmir - Section

Section 63 in The Code of Criminal Procedure, 1989 (1933 A. D.)

63. Discharge of person apprehended.

- No person who has been arrested by a police-officer shall be discharged except on his own bond, or on bail, or under the Special order of [Magistrate having jurisdiction] [Substituted by Act XL of 1966 for 'Magistrate'.].