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[Cites 0, Cited by 0] [Section 429] [Entire Act]

Union of India - Subsection

Section 429(2) in Bharatiya Nagarik Suraksha Sanhita, 2023

(2)The Court to which the High Court certifies its judgment or order shall thereupon make such orders as are conformable to the judgment or order of the High Court; and if necessary, the record shall be amended in accordance therewith.[Similar to Section 388 from Old CrPC-Also Refer]