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[Cites 0, Cited by 75] [Section 144] [Entire Act]

Union of India - Subsection

Section 144(5) in The Code of Criminal Procedure, 1973

(5)Any Magistrate may, either on his own motion or on the application of any person aggrieved, rescind or alter any order made under this section by himself or any Magistrate subordinate to him or by his predecessor-in-office.