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[Cites 0, Cited by 0] [Section 341] [Entire Act]

Union of India - Subsection

Section 341(1) in Bharatiya Nagarik Suraksha Sanhita, 2023

(1)Where, in a trial or appeal before a Court, the accused is not represented by an advocate, and where it appears to the Court that the accused has not sufficient means to engage an advocate, the Court shall assign an advocate for his defence at the expense of the State.