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[Cites 0, Cited by 0] [Section 271] [Entire Act]

Union of India - Subsection

Section 271(2) in Bharatiya Nagarik Suraksha Sanhita, 2023

(2)Where, in any case under this Chapter, the Magistrate finds the accused guilty, but does not proceed in accordance with the provisions of section 364 or section 401, he shall, after hearing the accused on the question of sentence, pass sentence upon him according to law.