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[Cites 0, Cited by 0] [Section 395] [Entire Act]

Union of India - Subsection

Section 395(5) in Bharatiya Nagarik Suraksha Sanhita, 2023

(5)At the time of awarding compensation in any subsequent civil suit relating to the same matter, the Court shall take into account any sum paid or recovered as compensation under this section.[Similar to Section 357 from Old CrPC-Also Refer]