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 1] [Section 105A] [Entire Act] Union of India - Subsection Section 105A(e) in The Code of Criminal Procedure, 1973 (e)"tracing" means determining the nature, source, disposition, movement, title or ownership of property.
