Section 484(2)(a) in The Code of Criminal Procedure, 1973

[Cites 0, Cited by 27] [Section 484(2)] [Section 484] [Entire Act]

Union of India - Subsection

Section 484(2)(a) in The Code of Criminal Procedure, 1973

(a)if, immediately before the date on which this Code comes into force, there is any appeal, application, trial, inquiry or investigation pending, then, such appeal, application, trial, inquiry or investigation shall be disposed of, continued, held or made, as the case may be, in accordance with the provisions of the Code of Criminal Procedure, 1898 (V of 1898), as in force immediately before such commencement (hereinafter referred to as the old Code), as if this Code had not come into force :

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Union of India - Subsection

Section 484(2)(a) in The Code of Criminal Procedure, 1973