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

State of Jammu-Kashmir - Subsection

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

(a)it shall be publicly read in some conspicuous place of the town or village in which such person ordinarily resides ;