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Union of India - Section

Section 275 in Bharatiya Nagarik Suraksha Sanhita, 2023

275. Conviction on plea of guilty.

If the accused pleads guilty, the Magistrate shall record the plea as nearly as possible in the words used by the accused and may, in his discretion, convict him thereon.[Similar to Section 252 from Old CrPC-Also Refer]