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[Cites 0, Cited by 0] [Section 426] [Entire Act]

Union of India - Subsection

Section 426(2) in Bharatiya Nagarik Suraksha Sanhita, 2023

2)The Appellate Court shall then send for the record of the case, if such record is not already available in that Court, and hear the parties:Provided that if the appeal is only as to the extent or the legality of the sentence, the Court may dispose of the appeal without sending for the record.