Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 293] [Entire Act]

Union of India - Section

Section 5 in The Identification Of Prisoners Act, 1920

5. Power of Magistrate to order a person to be measured or photographed

.If a Magistrate is satisfied that, for the purposes of any investigation or proceeding under the [Code of Criminal Procedure, 1898 (5 of 1898)] [[Now see the Code of Criminal Procedure, 1973 (2 of