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Citedby 230 docs - [View All]
Emperor vs Har Prasad Das on 4 February, 1913
Aiyakannu Pillai vs Emperor on 21 September, 1908
Joginder Nath vs Sham Lal on 29 April, 1976
Biran Rai And Ors. vs Emperor on 15 April, 1920
Vasudevan And Anr. vs The District Judge South Arcot on 8 March, 1976

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[Complete Act]
Central Government Act
Section 476 in The Code Of Criminal Procedure, 1973
476. Forms. Subject to the power conferred by article 227 of the Constitution, the forms set forth in the Second Schedule, with such variations as the
circumstances of each case require, may be used for the respective purposes therein mentioned, and if used shall be sufficient.