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[Cites 0, Cited by 190] [Section 319(4)] [Section 319] [Entire Act]

Union of India - Subsection

Section 319(4)(b) in The Code of Criminal Procedure, 1973

(b)subject to the provisions of clause (a), the case may proceed as if such person had been an accused person when the Court took cognizance of the offence upon which the inquiry or trial was commenced.