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[Cites 0, Cited by 0] [Section 239] [Entire Act]

Union of India - Subsection

Section 239(4) in Bharatiya Nagarik Suraksha Sanhita, 2023

(4)If the alteration or addition is such that proceeding immediately with the trial is likely, in the opinion of the Court, to prejudice the accused or the prosecutor as aforesaid, the Court may either direct a new trial or adjourn the trial for such period as may be necessary.