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[Cites 0, Cited by 0] [Section 269] [Entire Act]

Union of India - Subsection

Section 269(d) in The Code of Criminal Procedure, 1973

(d)is a person to whom an order made by the State Government under Section 268 applies, the officer-in-charge of the prison shall abstain from carrying out the Court's order and shall send to the Court a statement of reasons for so abstaining :