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[Cites 0, Cited by 0] [Section 359] [Entire Act]

Union of India - Subsection

Section 359(6) in Bharatiya Nagarik Suraksha Sanhita, 2023

(6)A High Court or Court of Session acting in the exercise of its powers of revision under section 442 may allow any person to compound any offence which such person is competent to compound under this section.