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[Cites 0, Cited by 2] [Section 432] [Entire Act]

Union of India - Subsection

Section 432(6) in The Code of Criminal Procedure, 1973

(6)The provisions of the above sub-sections shall also apply to any order passed by a Criminal Court under any section of this Code or of any other law which restricts the liberty of any person or imposes any liability upon him or his property.