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[Cites 0, Cited by 0] [Section 145] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 145(3) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(3)A copy of the order shall be served in manner provided by this Code for the service of a summons upon such person of persons as the Magistrate may direct, and at least one copy shall be published by being affixed to some conspicuous place at or near the subject of dispute.