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[Cites 0, Cited by 1] [Section 396] [Entire Act]

Union of India - Subsection

Section 396(1) in The Code of Criminal Procedure, 1973

(1)When a question has been so referred, the High Court shall pass such order thereon as it thinks fit, and shall cause a copy of such order to be sent to the Court by which the reference was made, which shall dispose of the case conformably to the said order.