Section 87(2)(b) in The Code of Criminal Procedure, 1989 (1933 A. D.)

[Cites 0, Cited by 0] [Section 87(2)] [Section 87] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 87(2)(b) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(b)sit shall be affixed to some conspicuous part of the house or homestead in which such person ordinarily resides or to some conspicuous place of such town or village ; and

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State of Jammu-Kashmir - Subsection

Section 87(2)(b) in The Code of Criminal Procedure, 1989 (1933 A. D.)