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Report No. 135 2.19. Recommendations as to section 433A, Cr. P.C. (Proposed section 450F, Cr. P.C.).- Our recommendation, therefore, would be that from the scope of section 433A of the Code of Criminal Procedure, 1973, there should be excluded the case where the person on whom a sentence of imprisonment for life is imposed, or in respect of whom a sentence of death has been commuted into a sentence of imprisonment for life, is a woman.    |
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