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[Cites 0, Cited by 215] [Section 374] [Entire Act]

Union of India - Subsection

Section 374(4) in The Code of Criminal Procedure, 1973

(4)[ When an appeal has been filed against a sentence passed under section 376, section 376A, section 376AB, section 376B, section 376C, section 376D, section 376DA, section 376DB or section 376E of the Indian Penal Code, the appeal shall be disposed of within a period of six months from the date of filing of such appeal] [Inserted by Criminal Law (Amendment) Act, 2018 (22 of 2018), dated 11.8.2018.]
PUNJAB.- In relation to the specified offences, sub-section (3) of Section 374 of the Code shall be so read as if for the words "Magistrate of the first class", "Executive Magistrate" were substituted. [Punjab Act 22 of 1983, Section 9, w.e.f. 27.6.1983].CHANDIGARH.- Same as Punjab