Section 52(5) in Bharatiya Nagarik Suraksha Sanhita, 2023
(5)The registered medical practitioner shall, without any delay, forward the report to the investigating officer, who shall forward it to the Magistrate referred to in section 193 as part of the documents referred to in clause (a) of sub-section (6) of that section.[Similar to Section 53A from Old CrPC-Also Refer]
