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[Cites 0, Cited by 0] [Section 235] [Entire Act]

Union of India - Subsection

Section 235(1) in Bharatiya Nagarik Suraksha Sanhita, 2023

(1)The charge shall contain such particulars as to the time and place of the alleged offence, and the person (if any) against whom, or the thing (if any) in respect of which, it was committed, as are reasonably sufficient to give the accused notice of the matter with which he is charged.