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 164] [Entire Act] Union of India - Subsection Section 164(10) in Bharatiya Nagarik Suraksha Sanhita, 2023 (10)Nothing in this section shall be deemed to be in derogation of powers of the Magistrate to proceed under section 126.[Similar to Section 145 from Old CrPC-Also Refer]
