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 49] [Section 167] [Entire Act] Union of India - Subsection Section 167(3) in The Code of Criminal Procedure, 1973 (3)A Magistrate authorising under this section detention in the custody of the police shall record his reasons for so doing.
