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[Cites 0, Cited by 0] [Section 144] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 144(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(2)An order under this section may, in cases of emergency or in cases where the circumstances do not admit of the serving in due time of a notice upon the person against whom the order is directed, be passed ex-parte.