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[Cites 0, Cited by 0] [Section 180] [Entire Act]

Union of India - Subsection

Section 180(1) in Bharatiya Nagarik Suraksha Sanhita, 2023

(1)Any police officer making an investigation under this Chapter, or any police officer not below such rank as the State Government may, by general or special order, prescribe in this behalf, acting on the requisition of such officer, may examine orally any person supposed to be acquainted with the facts and circumstances of the case.