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[Cites 0, Cited by 13] [Section 300] [Entire Act]

Union of India - Subsection

Section 300(2) in The Code of Criminal Procedure, 1973

(2)A person acquitted or convicted of any offence may be afterwards tried, with the consent of the State Government, for any distinct offence for which a separate charge might have been made against him at the former trial under sub-section (1) of Section 220.