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[Cites 0, Cited by 6] [Section 452] [Entire Act]

Union of India - Subsection

Section 452(4) in The Code of Criminal Procedure, 1973

(4)Except where the property is livestock or is subject to speedy and natural decay, or where a bond has been executed in pursuance of sub-section (2), an order made under sub-section (1) shall not be carried out for two months, or when an appeal is presented, until such appeal has been disposed of.