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SC: Power u/s 482 CrPC Cannot be Exercised Where Allegations Required to be Proved in Court of Law - (03 Feb 2020)

CRIMINAL

Supreme Court has held that power under Section 482 of the Code of Criminal Procedure, 1973 cannot be exercised where the allegations are required to be proved in the Court of law.

Tags : SUPREME COURT   POWER UNDER SECTION 482   CRIMINAL PROCEDURE CODE   1973  

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