Income Tax Department

Ministry of Finance, Government of India

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Section 303

Right of person against whom proceedings are instituted to be defended

Section

Section Number

303

Chapter

Act

Code of Criminal Procedure, 1973

Year

Right of person against whom proceedings are instituted to be defended

Right of person against whom proceedings are instituted to be defended

Right of person against whom proceedings are instituted to be defended.

303. Any person accused of an offence before a Criminal Court, or against whom proceedings are instituted under this Code, may of right be defended by a pleader of his choice.

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