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[Cites 0, Cited by 0] [Section 498] [Entire Act]

Union of India - Subsection

Section 498(3) in Bharatiya Nagarik Suraksha Sanhita, 2023

(3)A Court of Session may, instead of itself making an order under sub-section (1), direct the property to be delivered to the Chief Judicial Magistrate, who shall thereupon deal with it in the manner provided in sections 503, 504 and 505.