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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 87(3) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(3)A statement in writing by the Court issuing the proclamation to the effect that the proclamation was duly published on a specified day shall be conclusive evidence that the requirements of this section have been complied with, and that the proclamation was published on such day.