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Citedby 5 docs
K.Vijayan vs Appukutti on 17 April, 2007
M.Sajjan Raj Nahar vs Mr.A.Balasubramaniam on 19 July, 2007
K.J.Gopal vs M.Halldurai on 3 August, 2007
Hindustan Glue And Ziletin ... vs State Of U.P. on 13 October, 1997
N.G. Narayanaswamy vs M/S. Vijayanand Roadlines Ltd. on 22 September, 2000

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[Section 138] [Complete Act]
Central Government Act
Section 138(2) in The Code Of Criminal Procedure, 1973
(2) If the Magistrate is satisfied that the order, either as originally made or subject to such modification as he considers necessary, is reasonable and proper, the order shall be made absolute without modification or, as the case may be, with such modification.