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[Cites 0, Cited by 1] [Section 331] [Entire Act]

Union of India - Subsection

Section 331(1) in The Code of Criminal Procedure, 1973

(1)Whenever an inquiry or a trial is postponed under section 328 or section 329, the Magistrate or Court, as the case may be, may at any time after the person concerned has ceased to be of unsound mind, resume the inquiry or trial, and require the accused to appear or be brought before such Magistrate or Court.