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[Cites 0, Cited by 0] [Section 53A(2)] [Section 53A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 53A(2)(a) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(a)"examination" shall include the examination of blood, blood stains, semen, swabs in case of sexual offences, sputum and sweat, hair samples and finger nail clippings by the use of modem and scientific techniques including DN A profiling and such other tests which the registered medical practitioner thinks necessary in a particular case;