Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] State of Uttar Pradesh - Subsection Section 6(2) in Criminal Law (Composition of Offences) (U.P. Amendment) Act, 1956 (2)The provisions of sub-section (4) of the said Section 345 of the Code shall also apply to offences compoundable under clause (b) of Section 24-A aforementioned.
