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[Cites 0, Cited by 0] [Section 196] [Entire Act]

Union of India - Subsection

Section 196(5) in Bharatiya Nagarik Suraksha Sanhita, 2023

(5)Where an inquiry is to be held under this section, the Magistrate shall, wherever practicable, inform the relatives of the deceased whose names and addresses are known, and shall allow them to remain present at the inquiry.