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[Cites 0, Cited by 10] [Section 320(4)] [Section 320] [Entire Act]

Union of India - Subsection

Section 320(4)(a) in The Code of Criminal Procedure, 1973

(a)When the person who would otherwise be competent to compound an offence under this section is under the age of eighteen years or is an idiot or a lunatic, any person competent to contract on his behalf may, with the permission of the Court, compound such offence.