Section 82(5) in The Code of Criminal Procedure, 1973
(5)The provisions of sub-sections (2) and (3) shall apply to a declaration made by the Court under sub-section (4) as they apply to the proclamation published under sub-section (1).] [Inserted by Act 25 of 2005, Section 12 (w.e.f. 23-6-2006).]
