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] [Entire Act] Union of India - Section Section 8 in The Code of Criminal Procedure 8. (1) Power to divide districts into sub-divisions; The State Government may divide any district outside the presidency towns into sub-divisions, or make any portion of any such district a sub-division and may alter the limits of any sub-division.
