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[Cites 0, Cited by 8] [Section 454] [Entire Act]

Union of India - Subsection

Section 454(3) in The Code of Criminal Procedure, 1973

(3)The powers referred to in sub-section (2) may also be exercised by a Court of appeal, confirmation or revision while dealing with the case in which the order referred to in sub-section (1) was made.