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 0] [Section 72] [Entire Act] Union of India - Subsection Section 72(2) in Bharatiya Nagarik Suraksha Sanhita, 2023 (2)Every such warrant shall remain in force until it is cancelled by the Court which issued it, or until it is executed.[Similar to Section 70 from Old CrPC-Also Refer]
