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Union of India - Section

Section 131 in Bharatiya Nagarik Suraksha Sanhita, 2023

131. Procedure in respect of person present in Court.

If the person in respect of whom such order is made is present in Court, it shall be read over to him, or, if he so desires, the substance thereof shall be explained to him.[Similar to Section 112 from Old CrPC-Also Refer]