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[Cites 0, Cited by 4] [Section 464(2)] [Section 464] [Entire Act]

Union of India - Subsection

Section 464(2)(a) in The Code of Criminal Procedure, 1973

(a)in the case of an omission to frame a charge, order that a charge be framed and that the trial be recommenced from the point immediately after the framing of the charge;