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[Cites 0, Cited by 40] [Section 305] [Entire Act]

Union of India - Subsection

Section 305(2) in The Code of Criminal Procedure, 1973

(2)Where a corporation is the accused person or one of the accused persons in an inquiry or trial, it may appoint a representative for the purpose of the inquiry or trial and such appointment need not be under the seal of the corporation.