Section 482(4) in Bharatiya Nagarik Suraksha Sanhita, 2023
(4)Nothing in this section shall apply to any case involving the arrest of any person on accusation of having committed an offence under section 65 and sub-section (2) of section 70 of the Bharatiya Nyaya Sanhita, 2023.[Similar to Section 438 from Old CrPC-Also Refer]
