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[Cites 0, Cited by 0] [Section 332] [Entire Act]

Union of India - Subsection

Section 332(1) in The Code of Criminal Procedure, 1973

(1)If, when the accused appears or is again brought before the Magistrate or Court, as the case may be, the Magistrate or Court considers him capable of making his defence, the inquiry or trial shall proceed.