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[Cites 0, Cited by 44] [Section 253] [Entire Act]

Union of India - Subsection

Section 253(1) in The Code of Criminal Procedure, 1973

(1)Where a summons has been issued under Section 206 and the accused desires to plead guilty to the charge without appearing before the Magistrate, he shall transmit to the Magistrate, by post or by messenger, a letter containing his plea and also the amount of fine specified in the summons.