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 16] [Section 408] [Entire Act] Union of India - Subsection Section 408(2) in The Code of Criminal Procedure, 1973 (2)The Sessions Judge may act either on the report of the lower Court, or on the application of a party interested, or on his own initiative.
