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 213] [Entire Act] Union of India - Subsection Section 213(e) in The Code of Criminal Procedure, 1973 (e)A is accused of the murder of B at a given time and place. The charge need not state the manner in which A murdered B.
