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[Cites 0, Cited by 78] [Section 399] [Entire Act]

Union of India - Subsection

Section 399(3) in The Code of Criminal Procedure, 1973

(3)Where any application for revision is made by or on behalf of any person before the Sessions Judge, the decision of the Sessions Judge thereon in relation to such person shall be final and no further proceeding by way of revision at the instance of such person shall be entertained by the High Court or any other Court.