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22. In section 438 of the Code of Criminal Procedure, after sub-section (3), the followingsub-section shall be inserted, namely: "(4) Nothing in this section shall apply to any case involving the arrest of any person on accusation of having committed an offence under sub-section (3) of section 376 or section 376AB or section 376DA or section 376DB of the Indian Penal Code.".    |
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