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 0] [Entire Act] State of Haryana - Section Section 2 in The Code of Criminal Procedure (Haryana Amendment) Act, 1981 2. Insertion of section 167A in Central Act 2 of 1974. - After section 167 of the Code of Criminal Procedure, 1973, the following section shall be inserted, namely :-
