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 356] [Entire Act] Union of India - Subsection Section 356(3) in Bharatiya Nagarik Suraksha Sanhita, 2023 (3)Where the proclaimed offender is not represented by any advocate, he shall be provided with an advocate for his defence at the expense of the State.
