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[Cites 0, Cited by 27] [Section 145] [Entire Act]

Union of India - Subsection

Section 145(3) in The Code of Criminal Procedure, 1973

(3)A copy of the order shall be served in the manner provided by this Code for the service of a summons upon such person or persons as the Magistrate may direct, and at least one copy shall be published by being affixed to some conspicuous place at or near the subject of dispute.