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] [Entire Act] Union of India - Section Section 285 in The Code of Criminal Procedure 285. Procedure when assessor is unable to attend [Omitted by the Code of Criminal Procedure (Amendment) Act, 1955 (26 of 1955), Section 43 [1-1-1956].]
