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[Cites 0, Cited by 1] [Section 402] [Entire Act]

Union of India - Subsection

Section 402(4) in The Code of Criminal Procedure, 1973

(4)Where an application for revision is transferred by the High Court to the Sessions Judge, no further application for revision shall lie to the High Court or to any other Court at the instance of the person or persons whose applications for revision have been disposed of by the Sessions Judge.