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[Cites 0, Cited by 0] [Section 234] [Entire Act]

Union of India - Subsection

Section 234(3) in Bharatiya Nagarik Suraksha Sanhita, 2023

(3)If the law which creates the offence does not give it any specific name, so much of the definition of the offence must be stated as to give the accused notice of the matter with which he is charged.