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] [Section 105I] [Entire Act] Union of India - Subsection Section 105I(2) in The Code of Criminal Procedure, 1973 (2)Before making an order imposing a fine under sub-section (1), the person affected shall be given a reasonable opportunity of being heard.
