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[Cites 0, Cited by 9] [Section 133] [Entire Act]

Union of India - Subsection

Section 133(2) in The Code of Criminal Procedure, 1973

(2)No order duly made by a Magistrate under this section shall be called in question in any Civil Court.Explanation. - A "public place" includes also property belonging to the State, camping grounds and grounds left unoccupied for sanitary or recreative purposes.