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[Cites 0, Cited by 27] [Section 320(4)] [Section 320] [Entire Act]

Union of India - Subsection

Section 320(4)(b) in The Code of Criminal Procedure, 1973

(b)When the person who would otherwise be competent to compound an offence under this section is dead, the legal representative, as defined in the Code of Civil Procedure, 1908 (5 of 1908) of such person may, with the consent of the Court, compound such offence.