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[Cites 0, Cited by 0] [Section 143] [Entire Act]

Union of India - Subsection

Section 143(2) in Bharatiya Nagarik Suraksha Sanhita, 2023

(2)Every such order shall, for the purposes of sections 139 to 142 (both inclusive) be deemed to be an order made under section 125 or section 136, as the case may be.[Similar to Section 124 from Old CrPC-Also Refer]