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[Cites 0, Cited by 160] [Section 446] [Entire Act]

Union of India - Subsection

Section 446(3) in The Code of Criminal Procedure, 1973

(3)The Court may, [after recording its reasons for doing so] [Substituted by Act 25 of 2005 , Section 40 for "at its discretion" (w.e.f. 23-6-2006).], remit any portion of the penalty mentioned and enforce payment in part only.