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[Cites 0, Cited by 0] [Section 306(3)] [Section 306] [Entire Act]

Union of India - Subsection

Section 306(3)(b) in The Code of Criminal Procedure, 1973

(b)whether the tender was or was not accepted by the person to whom it was made, and shall, on application made by the accused, furnish him with a copy of such record free of cost.