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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(2) in Bharatiya Nagarik Suraksha Sanhita, 2023

(2)The imprisonment awarded under this section may be in addition to a substantive sentence of imprisonment for the maximum term awardable by the Magistrate under section 23.[Similar to Section 30 from Old CrPC-Also Refer]