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[Cites 0, Cited by 0] [Section 484(2)] [Section 484] [Entire Act]

Union of India - Subsection

Section 484(2)(c) in The Code of Criminal Procedure, 1973

(c)any sanction accorded or consent given under the old Code in pursuance of which no proceeding was commenced under that Code, shall be deemed to have been accorded or given under the corresponding provisions of this Code and proceedings may be commenced under this Code in pursuance of such sanction or consent;