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[Cites 0, Cited by 0] [Section 298] [Entire Act]

Union of India - Subsection

Section 298(b) in The Code of Criminal Procedure, 1973

(b)in case of a conviction, either by a certificate signed by the officer in charge of the jail in which the punishment or any part thereof was undergone, or by production of the warrant of commitment under which the punishment was suffered, together with, in each of such cases, evidence as to identity of the accused person with the person so convicted or acquitted.