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[Cites 0, Cited by 14] [Section 418] [Entire Act]

Union of India - Subsection

Section 418(2) in The Code of Criminal Procedure, 1973

(2)Where the accused is not present in Court when he is sentenced to such imprisonment as is mentioned in sub-section (1), the Court shall issue a warrant for his arrest for the purpose of forwarding him to the jail or other place in which he is to be confined; and in such case, the sentence shall commence on the date of his arrest.