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[Cites 0, Cited by 0] [Section 351] [Entire Act]

Union of India - Subsection

Section 351(5) in Bharatiya Nagarik Suraksha Sanhita, 2023

(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.[Similar to Section 313 from Old CrPC-Also Refer]