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[Cites 0, Cited by 0] [Section 371] [Entire Act]

Union of India - Subsection

Section 371(1) in Bharatiya Nagarik Suraksha Sanhita, 2023

(1)If, when the accused appears or is again brought before the Magistrate or Court, as the case may be, the Magistrate or Court considers him capable of making his defence, the inquiry or trial shall proceed.