Legal Document View

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
[Cites 0, Cited by 10] [Section 315(1)] [Section 315] [Entire Act]

Union of India - Subsection

Section 315(1)(a) in The Code of Criminal Procedure, 1973

(a)he shall not be called as a witness except on his own request in writing;