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 124] [Entire Act] Union of India - Subsection Section 124(2) in The Code of Criminal Procedure, 1973 (2)Every such order shall, for the purpose of sections 120 to 123 (both inclusive), be deemed to be an order made under section 106 or section 117 as the case may be.
