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[Cites 0, Cited by 87] [Section 306] [Entire Act]

Union of India - Subsection

Section 306(4) in The Code of Criminal Procedure, 1973

(4)Every person accepting a tender of pardon made under sub-section (1) -
(a)shall be examined as a witness in the Court of the Magistrate taking cognizance of the offence and in the subsequent trial, if any;
(b)shall, unless he is already on bail, be detained in custody until the termination of the trial.