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[Cites 0, Cited by 0] [Section 179] [Entire Act]

State of Andhra Pradesh - Subsection

Section 179(3) in Criminal Rules of Practice and Circular Orders, 1990

(3)Convicting Courts or Chief Judicial Magistrates, as the case may be, may revise their own classification and the Chief Judicial Magistrate may alter any classification of prisoner made by a convicting Court or any other authority, provided that the alteration is made on the basis of facts which were not before such Court or authority.