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[Cites 0, Cited by 2] [Section 353] [Entire Act]

Union of India - Subsection

Section 353(2) in The Code of Criminal Procedure, 1973

(2)Where the judgment is delivered under clause (a) of sub-section (1), the presiding officer shall cause it to be taken down in short-hand, sign the transcript and every page thereof as soon as it is made ready, and write on it the date of the delivery of the judgment in open Court.