Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 500] [Entire Act]

Union of India - Section

Section 262 in The Code of Criminal Procedure, 1973

262. Procedure for summary trials.

(1)In trials under this Chapter, the procedure specified in this Code for the trial of summons-case shall be followed except as hereinafter mentioned.
(2)No sentence of imprisonment for a term exceeding three months shall be passed in the case of any conviction under this Chapter.