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[Cites 0, Cited by 206] [Entire Act]

Union of India - Section

Section 136 in The Code of Criminal Procedure, 1973

136. Consequences of his failing to do so.

- If such person does not perform such act or appear and show cause, he shall be liable to the penalty prescribed in that behalf in section 188 of the Indian Penal Code (45 of 1860), and the order shall be made absolute.