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[Cites 0, Cited by 0] [Section 265B(4)] [Section 265B] [Entire Act]

Union of India - Subsection

Section 265B(4)(b) in The Criminal Law (Amendment) Act, 2005

(b)the Court finds that the application has been filed involuntarily by the accused or he has previously been convicted by a Court in a case in which he had been charged with the same offence, it shall proceed further in accordance with the provisions of this Code from the stage such application has been filed under sub- section (1).