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[Cites 0, Cited by 0] [Section 142] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 142(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(2)In fault of such person forthwith obeying such injunction, the Magistrate may himself use, or cause to be used, such means as he thinks fit to obviate such danger or to prevent such injury.