LexSection 410 — Confirmation or new sentence to be signed by two Judges.
Bharatiya Nagarik Suraksha Sanhita, 2023
In every case so submitted, the confirmation of the sentence, or any new sentence or order passed by the High Court, shall, when such Court consists of two or more Judges, be made, passed and signed by at least two of them.Open in Lexace · Ask the AI about this section