Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 461] [Entire Act] Union of India - Subsection Section 461(q) in The Code of Criminal Procedure, 1973 (q)revises an order passed under Section 446, his proceedings shall be void.
