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[Cites 0, Cited by 54] [Section 354] [Entire Act]

Union of India - Subsection

Section 354(6) in The Code of Criminal Procedure, 1973

(6)Every order under Section 117 or sub-section (2) of section 138 and every final order made under Section 125, Section 145 or Section 147 shall contain the point or points for determination, the decision thereon and the reasons for the decision.