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[Cites 0, Cited by 33] [Section 353] [Entire Act]

Union of India - Subsection

Section 353(7) in The Code of Criminal Procedure, 1973

(7)No judgment delivered by any criminal court shall be deemed to be invalid by reason only of the absence of any party or his pleader on the day or from the place notified for the delivery thereof, or of any omission to serve, or defect in serving, on the parties or their pleaders, or any of them, the notice of such day and place.