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[Cites 0, Cited by 0] [Section 436] [Entire Act]

Union of India - Subsection

Section 436(2) in Bharatiya Nagarik Suraksha Sanhita, 2023

(2)A Court of Session may, if it thinks fit in any case pending before it to which the provisions of sub-section (1) do not apply, refer for the decision of the High Court any question of law arising in the hearing of such case.