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[Cites 0, Cited by 2] [Section 187] [Entire Act]

Union of India - Subsection

Section 187(2) in The Code of Criminal Procedure, 1973

(2)When there are more Magistrates than one having such jurisdiction and the Magistrate acting under this section cannot satisfy himself as to the Magistrate to or before whom such person should be sent or bound to appear, the case shall be reported for the orders of the High Court.