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Union of India - Section

Section 251 in The Code of Criminal Procedure, 1973

251. Substance of accusation to be stated.

- When in a summons-case the accused appears or is brought before the Magistrate, the particulars of the offence of which he is accused shall be stated to him, and he shall be asked whether he pleads guilty or has any defence to make, but it shall not be necessary to frame a formal charge.