Section 522 in Bharatiya Nagarik Suraksha Sanhita, 2023
522. Forms.
Subject to the power conferred by article 227 of the Constitution, the forms set forth in the Second Schedule, with such variations as the circumstances of each case require, may be used for the respective purposes therein mentioned, and if used shall be sufficient.[Similar to Section 476 from Old CrPC-Also Refer]
