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[Cites 0, Cited by 74] [Section 82] [Entire Act]

Union of India - Subsection

Section 82(3) in The Code of Criminal Procedure, 1973

(3)A statement in writing by the Court issuing the proclamation to the effect that the proclamation was duly published on a specified day, in the manner specified in clause (i) of sub-section (2), shall be conclusive evidence that the requirements of this Section have been complied with, and that the proclamation was published on such day.