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[Cites 0, Cited by 0] [Section 222(4)] [Section 222] [Entire Act]

Union of India - Subsection

Section 222(4)(b) in The Code of Criminal Procedure, 1973

(b)A is charged, under Section 325 of the Indian Penal Code (45 of 1860), with causing grievous hurt. He proves that he acted on grave and sudden provocation. He may be convicted under Section 335 of that Code.