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[Cites 0, Cited by 0] [Section 408] [Entire Act]

Union of India - Subsection

Section 408(3) in Bharatiya Nagarik Suraksha Sanhita, 2023

(3)When the inquiry or evidence (if any) is not made or taken by the High Court, the result of such inquiry or evidence shall be certified to such Court.[Similar to Section 367 from Old CrPC-Also Refer]