Code of Criminal Procedure 1973

Code of Criminal Procedure 1973 , Section 403

 

403. Option of court to hear parties.

Save as otherwise expressly provided by this Code no party has any right to be heard either personally or by pleader before any court exercising its powers of revision; but the court may, if it thinks fit, when exercising such powers, hear any party either personally or by pleader.

 


 

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