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[Cites 0, Cited by 0] [Section 98] [Entire Act]

Union of India - Subsection

Section 98(3) in Bharatiya Nagarik Suraksha Sanhita, 2023

(3)No order passed or action taken under this section shall be called in question in any Court otherwise than in accordance with the provisions of section 99.[Similar to Section 95 from Old CrPC-Also Refer]