Section 393(6) in Bharatiya Nagarik Suraksha Sanhita, 2023
(6)Every order under section 136 or sub-section (2) of section 157 and every final order made under section 144, section 164 or section 166 shall contain the point or points for determination, the decision thereon and the reasons for the decision.[Similar to Section 354 from Old CrPC-Also Refer]
