Section 157(3) in Bharatiya Nagarik Suraksha Sanhita, 2023
(3)If the Magistrate is not so satisfied, no further proceedings shall be taken in the case:Provided that the proceedings under this section shall be completed, as soon as possible, within a period of ninety days, which may be extended for the reasons to be recorded in writing, to one hundred and twenty days.[Similar to Section 138 from Old CrPC-Also Refer]
