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 307] [Section 2] [Entire Act] Union of India - Subsection Section 2(g) in The Code of Criminal Procedure, 1973 (g)"inquiry" means every inquiry, other than a trial, conducted under this Code by a Magistrate or Court;
