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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(b) in The Code Of Criminal Procedure (West Bengal Amendment) Act, 1988

(b)in sub-section (6), after the words "any order stopping further investigation into an offence has been made", the words "and the accused has been discharged" shall be inserted.