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[Cites 0, Cited by 2] [Section 345] [Entire Act]

Union of India - Subsection

Section 345(3) in The Code of Criminal Procedure, 1973

(3)If the offence is under section 228 of the Indian Penal Code (45 of 1860), the record shall show the nature and stage of the judicial proceeding in which the Court interrupted or insulted was sitting, and the nature of the interruption or insult.