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 401] [Entire Act] Union of India - Subsection Section 401(4) in Bharatiya Nagarik Suraksha Sanhita, 2023 (4)An order under this section may be made by any Appellate Court or by the High Court or Court of Session when exercising its powers of revision.
