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[Cites 0, Cited by 1] [Section 263] [Entire Act]

Union of India - Subsection

Section 263(f) in The Code of Criminal Procedure, 1973

(f)the offence complained of and the offence (if any) proved, and in cases coming under clause (ii), clause (iii) or clause (iv) of sub-section (1) of Section 260, the value of the property in respect of which the offence has been committed;