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[Cites 0, Cited by 0] [Section 473] [Entire Act]

Union of India - Subsection

Section 473(4) in Bharatiya Nagarik Suraksha Sanhita, 2023

(4)The condition on which a sentence is suspended or remitted under this section may be one to be fulfilled by the person in whose favour the sentence is suspended or remitted, or one independent of his will.