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Union of India - Section

Section 38 in Bharatiya Nagarik Suraksha Sanhita, 2023

38. Right of arrested person to meet an advocate of his choice during interrogation.

When any person is arrested and interrogated by the police, he shall be entitled to meet an advocate of his choice during interrogation, though not throughout interrogation.[Similar to Section 41D from Old CrPC-Also Refer]