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 0] [Section 392] [Entire Act] Union of India - Subsection Section 392(5) in Bharatiya Nagarik Suraksha Sanhita, 2023 (5)If the accused is in custody, he shall be brought up to hear the judgment pronounced either in person or through audio-video electronic means.
