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 236] [Entire Act]

Union of India - Section

Section 303 in The Code of Criminal Procedure, 1973

303. Right of person against whom proceedings are instituted to be defended.

- Any person accused of an offence before a Criminal Court, or against whom proceedings are instituted under this Code, may of right be defended by a pleader of his choice.