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Report No. 154 11. Amendment in section 46(1) Do you agree with the suggestion that in sub-section 3 of section 46 of the Code, the words "or is not a proclaimed offender declared under sub-section (4) of 82" should be added at the end, as laid down under clause 7(a) of the Code of Criminal Procedure (Amendment) Bill, 1994?    |
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