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[Cites 0, Cited by 0] [Section 267] [Entire Act]

Union of India - Subsection

Section 267(3) in The Code of Criminal Procedure, 1973

(3)Every order submitted for countersigning under sub-Section (2) shall be accompanied by a statement of the facts which, in the opinion of the Magistrate, render the order necessary, and the Chief Judicial Magistrate to whom it is submitted may, after considering such statement, decline to countersign the order.