Income Tax Department

Ministry of Finance, Government of India

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Section 227

Discharge

Section

Section Number

227

Chapter

Act

Code of Criminal Procedure, 1973

Year

Discharge

Discharge

Discharge.

227. If, upon consideration of the record of the case and the documents submitted therewith, and after hearing the submissions of the accused and the prosecution in this behalf, the Judge considers that there is not sufficient ground for proceeding against the accused, he shall discharge the accused and record his reasons for so doing.

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