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[Cites 0, Cited by 0] [Section 491(1)] [Section 491] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 491(1)(c) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(c)that a prisoner detained in any jail situate within such limits be brought before the Court to be there examined as a witness in any matter pending or to be inquired into in such Court ;