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Union of India - Section

Section 20 in The Gram Nyayalayas Act, 2008

20. Plea bargaining before Gram Nyayalaya.—

A person accused of an offence may file an application for plea bargaining in Gram Nyayalaya in which such offence is pending trial and the Gram Nyayalaya shall dispose of the case in accordance with the provisions of Chapter XXIA of the Code of Criminal Procedure, 1973 (2 of 1974).