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[Cites 0, Cited by 0] [Section 190] [Entire Act]

Union of India - Subsection

Section 190(3) in Bharatiya Nagarik Suraksha Sanhita, 2023

(3)If the Court of the Chief Judicial Magistrate is mentioned in the bond, such Court shall be held to include any Court to which such Magistrate may refer the case for inquiry or trial, provided reasonable notice of such reference is given to such complainant or persons.