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[Cites 0, Cited by 0] [Section 337] [Entire Act]

Union of India - Subsection

Section 337(2) in Bharatiya Nagarik Suraksha Sanhita, 2023

(2)A person acquitted or convicted of any offence may be afterwards tried, with the consent of the State Government, for any distinct offence for which a separate charge might have been made against him at the former trial under sub-section (1) of section 243.