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[Cites 0, Cited by 0] [Section 82(2)] [Section 82] [Entire Act]

Union of India - Subsection

Section 82(2)(b) in The Code of Criminal Procedure, 1973

(b)it shall be affixed to some conspicuous part of the house or homestead in which such person ordinarily resides or to some conspicuous place of such town or village;