Section 193(8) in Bharatiya Nagarik Suraksha Sanhita, 2023
(8)Subject to the provisions contained in sub-section (7), the police officer investigating the case shall also submit such number of copies of the police report along with other documents duly indexed to the Magistrate for supply to the accused as required under section 230:Provided that supply of report and other documents by electronic communication shall be considered as duly served.
