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[Cites 0, Cited by 0] [Section 237] [Entire Act]

Union of India - Subsection

Section 237(8) in The Code of Criminal Procedure, 1973

(8)When an order for payment of compensation to an accused person is made, the compensation shall not be paid to him before the period allowed for the presentation of the appeal has elapsed, or, if an appeal is presented, before the appeal has been decided.