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[Cites 0, Cited by 0] [Section 215] [Entire Act]

Union of India - Subsection

Section 215(3) in Bharatiya Nagarik Suraksha Sanhita, 2023

(3)In clause (b) of sub-section (1), the term "Court" means a Civil, Revenue or Criminal Court, and includes a tribunal constituted by or under a Central or State Act if declared by that Act to be a Court for the purposes of this section.