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[Cites 0, Cited by 275] [Section 173] [Entire Act]

Union of India - Subsection

Section 173(3) in The Code of Criminal Procedure, 1973

(3)Where a superior officer of police has been appointed under section 158, the report shall, in any case in which the State Government by general or special order so directs, be submitted through that officer, and he may, pending the orders of the Magistrate, direct the officer-in-charge of the police station to make further investigation.