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[Cites 0, Cited by 1] [Section 385(1)] [Section 385] [Entire Act]

Union of India - Subsection

Section 385(1)(iv) in The Code of Criminal Procedure, 1973

(iv)if the appeal is under Section 377 or Section 378, to the accused, and shall also furnish such officer, complainant and accused with a copy of the grounds of appeal.