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[Cites 0, Cited by 151] [Section 313] [Entire Act]

Union of India - Subsection

Section 313(4) in The Code of Criminal Procedure, 1973

(4)The answers given by the accused may be taken into consideration in such inquiry or trial, and put in evidence for or against him in any other inquiry into, or trial for, any other offence which such answers may tend to show he has committed.