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[Cites 0, Cited by 0] [Section 351] [Entire Act]

Union of India - Subsection

Section 351(4) in Bharatiya Nagarik Suraksha Sanhita, 2023

(4)The answers given by the accused may be taken into consideration in such inquiry or trial, and put in evidence for or against him in any other inquiry into, or trial for, any other offence which such answers may tend to show he has committed.