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[Cites 0, Cited by 0] [Section 183] [Entire Act]

Union of India - Subsection

Section 183(3) in Bharatiya Nagarik Suraksha Sanhita, 2023

(3)If at any time before the confession is recorded, the person appearing before the Magistrate states that he is not willing to make the confession, the Magistrate shall not authorise the detention of such person in police custody.