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[Cites 0, Cited by 0] [Section 517] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 517(3) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(3)When an order is made under this section such order shall not, except where the property is live-stock or subject to speedy and natural decay, and save as provided by sub-section (4), be carried out for one month, or, when an appeal is presented, until such appeal has been disposed of.