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[Cites 0, Cited by 2] [Section 83] [Entire Act]

Union of India - Subsection

Section 83(2) in The Code of Criminal Procedure, 1973

(2)Such order shall authorise the attachment of any property belonging to such person within the district in which it is made; and it shall authorise the attachment of any property belonging to such person without such district when endorsed by the District Magistrate within whose district such property is situate.