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[Cites 0, Cited by 0] [Section 455] [Entire Act]

Union of India - Subsection

Section 455(2) in The Code of Criminal Procedure, 1973

(2)The Court may, in like manner, on a conviction under section 272, section 273, section 274 or section 275 of the Indian Penal Code (45 of 1860) order the food, drink, drug or medical preparation in respect of which the conviction was had, to be destroyed.
TAMIL NADU.- In sub-section 1 of Section 455, after the words, and figures "Section 292" insert the words, figures and letter "Section 292-A". [Tamil Nadu Act No. 13 of 1982 Section 3, w.e.f. 21.9.1981]