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[Cites 0, Cited by 363] [Section 313] [Entire Act]

Union of India - Subsection

Section 313(5) in The Code of Criminal Procedure, 1973

(5)[ The Court may take help of Prosecutor and Defence Counsel in preparing relevant questions which are to be put to the accused and the Court may permit filing of written statement by the accused as sufficient compliance of this section.] [Inserted by Code of Criminal Procedure (Amendment) Act, 2008 (5 of 2009), Section 22.]