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[Cites 0, Cited by 9] [Section 432(7)] [Section 432] [Entire Act]

Union of India - Subsection

Section 432(7)(a) in The Code of Criminal Procedure, 1973

(a)in cases where the sentence is for an offence against, or the order referred to in sub-section (6) is passed under, any law relating to a matter to which the executive power of the Union extends, the Central Government;