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[Cites 0, Cited by 2] [Section 464(2)] [Section 464] [Entire Act]

Union of India - Subsection

Section 464(2)(b) in The Code of Criminal Procedure, 1973

(b)in the case of an error, omission or irregularity in the charge, direct a new trial to be had upon a charge framed in whatever manner it thinks fit :