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[Cites 0, Cited by 0] [Section 157] [Entire Act]

Union of India - Subsection

Section 157(2) in Bharatiya Nagarik Suraksha Sanhita, 2023

(2)If the Magistrate is satisfied that the order, either as originally made or subject to such modification as he considers necessary, is reasonable and proper, the order shall be made absolute without modification or, as the case may be, with such modification.