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[Cites 0, Cited by 0] [Section 159] [Entire Act]

Union of India - Subsection

Section 159(1) in Bharatiya Nagarik Suraksha Sanhita, 2023

(1)Where the Magistrate directs a local investigation by any person under section 158, the Magistrate may-(a) furnish such person with such written instructions as may seem necessary for his guidance;(b) declare by whom the whole or any part of the necessary expenses of the local investigation shall be paid.