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[Cites 0, Cited by 6] [Section 353] [Entire Act]

Union of India - Subsection

Section 353(3) in The Code of Criminal Procedure, 1973

(3)Where the judgment or the operative part thereof is read out under clause (b) or clause (c) of sub-section (1), as the case may be, it shall be dated and signed by the presiding officer in open Court, and if it is not written with his own hand, every page of the judgment shall be signed by him.