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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 75(1) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(1)Every warrant of arrest issued by a Court under this Code shall be in writing, signed by the presiding officer, [ ] [Words omitted by Act XXXVII of 1978, Section 12.] and shall bear the seal of the Court.