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[Cites 0, Cited by 0] [Section 365] [Entire Act]

Union of India - Subsection

Section 365(3) in Bharatiya Nagarik Suraksha Sanhita, 2023

(3)Nothing in this section applies to summary trials or to cases in which proceedings have been stayed under section 361 or in which proceedings have been submitted to a superior Magistrate under section 364.[Similar to Section 326 from Old CrPC-Also Refer]