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 103] [Section 2] [Entire Act] Union of India - Subsection Section 2(b) in The Code of Criminal Procedure, 1973 (b)"charge" includes any head of charge when the charge contains more heads than one;
