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 6] [Section 211] [Entire Act] Union of India - Subsection Section 211(4) in The Code of Criminal Procedure, 1973 (4)The law and section of the law against which the offence is said to have been committed shall be mentioned in the charge.
