61A. [ Tender of pardon to accused person turning approver. [Substituted by M.P Act No. 23 of 1979.]
- Whenever two or more persons are prosecuted for an offence under this Act, the Chief Judicial Magistrate or any Magistrate of the first class inquiring into or trying the offence may, for the reasons to be recorded in writing by him, tender to any accused person a pardon on condition of his making a full and true disclosure of all facts connected with the offence.][Chapter VIII-A] [Inserted by M.P. Act No. 2 of 1998 (w.e.f. 7-1-1998).] Special Provisions for Scheduled Areas
