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[Cites 0, Cited by 145] [Section 127] [Entire Act]

Union of India - Subsection

Section 127(2) in The Code of Criminal Procedure, 1973

(2)Where it appears to the Magistrate that in consequence of any decision of a competent Civil Court, any order made under section 125 should be cancelled or varied, he shall cancel the order or, as the case may be, vary the same accordingly.