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 105A] [Entire Act] Union of India - Subsection Section 105A(b) in The Code of Criminal Procedure, 1973 (b)"identifying" includes establishment of a proof that the property was derived from or used in, the commission of an offence;
