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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 432] [Entire Act] Union of India - Subsection Section 432(4) in Bharatiya Nagarik Suraksha Sanhita, 2023 (4)The taking of evidence under this section shall be subject to the provisions of Chapter XXV, as if it were an inquiry.[Similar to Section 391 from Old CrPC-Also Refer]
