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Union of India - Section

Section 476 in Bharatiya Nagarik Suraksha Sanhita, 2023

476. Concurrent power of Central Government in case of death sentences.

The powers conferred by sections 473 and 474 upon the State Government may, in the case of sentences of death, also be exercised by the Central Government.[Similar to Section 434 from Old CrPC-Also Refer]