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[Cites 0, Cited by 0] [Section 345] [Entire Act]

Union of India - Subsection

Section 345(2) in Bharatiya Nagarik Suraksha Sanhita, 2023

(2)Any statement made by such person accepting the tender of pardon and recorded by a Magistrate under section 183 or by a Court under sub-section (4) of section 343 may be given in evidence against him at such trial.