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 314] [Entire Act] Union of India - Subsection Section 314(4) in The Code of Criminal Procedure, 1973 (4)The Court may, if it is of opinion that the oral arguments are not concise or relevant, regulate such arguments.
