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P&H HC: 30 Days between Date of Effecting Proclamation & Date Nominated for Appearance is Mandatory - (20 May 2022)

CRIMINAL

Punjab and Haryana High Court has held that a clear period of 30 days starting from the date when a proclamation under Section 82 of the Cr.P.C. is actually affected up to the date nominated for causing appearance is mandatory.

Tags : PUNJAB & HARYANA HIGH COURT   SECTION 82 CRPC   MANDATORY  

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