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 166] [Entire Act] Union of India - Subsection Section 166(5) in The Code of Criminal Procedure, 1973 (5)The owner or occupier of the place searched shall, on application, be furnished free of cost with a copy of any record sent to Magistrate under sub-section (4).
