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[Cites 0, Cited by 1] [Section 363] [Entire Act]

Union of India - Subsection

Section 363(6) in The Code of Criminal Procedure, 1973

(6)The High Court may, by rules provide for the grant of copies of any judgment or order of a Criminal Court to any person who is not affected by a judgment or order, on payment, by such person, of such fees, and subject to such conditions, as the High Court may, by such rules, provide.
KARNATAKA.- Insert the following proviso after the first proviso to sub-section (5) of Section 363 :-"Provided further that the State shall, on an application made in this behalf by the Prosecuting Officer, be given, free of cost, a certified copy of such judgment, order, deposition or record with the prescribed endorsement". [Karnataka Act No. 19 of 1985, Section 2 w.e.f. 25.6.1985]