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[Cites 0, Cited by 32] [Section 174] [Entire Act]

Union of India - Subsection

Section 174(2) in The Code of Criminal Procedure, 1973

(2)The report shall be signed by such officer and other persons, or by so many of them as concur therein, and shall be forthwith forwarded to the District Magistrate or the Sub-divisional Magistrate.