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[Cites 0, Cited by 5] [Section 308] [Entire Act]

Union of India - Subsection

Section 308(2) in The Code of Criminal Procedure, 1973

(2)Any statement made by such person accepting the tender of pardon and recorded by a Magistrate under Section 164 or by a Court under sub-section (4) of Section 306 may be given in evidence against him at such trial.