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[Cites 0, Cited by 0] [Section 450] [Entire Act]

Union of India - Subsection

Section 450(2) in Bharatiya Nagarik Suraksha Sanhita, 2023

(2)Any Judicial Magistrate may recall any case made over by him under sub-section (2) of section 212 to any other Magistrate and may inquire into or try such cases himself.[Similar to Section 410 from Old CrPC-Also Refer]