Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Bihar - Subsection

Section 83(1) in Bihar Police Act, 2007

(1)Any Magistrate taking cognizance of an offence punishable under section 72, 77 & 78 may state upon the summons to be served on the accused person that he may, by a specified date prior to the hearing of the charge, plead guilty to the charge by registered letter and remit to the court a sum as the court may specify.