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 74] [Entire Act] Union of India - Section Section 4 in The Criminal Law (Amendment) Act, 2005 4. Insertion of new Chapter XXIA.- After Chapter XXI of the Code of Criminal Procedure, the following Chapter shall be inserted, namely:-' CHAPTER XXIA PLEA BARGAINING
