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[Cites 0, Cited by 0] [Section 144] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 144(3) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(3)[ An order under this section may be directed to a particular individual, or to persons residing in a particular place or area, or to the public generally when frequenting or visiting a particular place or area.