Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 328] [Entire Act] Union of India - Subsection Section 328(2) in The Code of Criminal Procedure, 1973 (2)Pending such examination and inquiry, the Magistrate may deal with such person in accordance with the provisions of Section 330.
