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[Cites 0, Cited by 0] [Section 440] [Entire Act]

Union of India - Subsection

Section 440(1) in Bharatiya Nagarik Suraksha Sanhita, 2023

(1)In the case of any proceeding the record of which has been called for by himself, the Sessions Judge may exercise all or any of the powers which may be exercised by the High Court under sub-section (1) of section 442.