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The Bharatiya Nagarik Suraksha Sanhita, 2023

285. Procedure for Summary trials.

(1) In trials under this Chapter, the procedure specified in this Sanhita for the trial of summons-case shall be followed except as hereinafter mentioned.

(2) No sentence of imprisonment for a term exceeding three months shall be passed in the case of any conviction under this Chapter.









  

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