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[Cites 0, Cited by 0] [Section 377] [Entire Act]

Union of India - Subsection

Section 377(2) in Bharatiya Nagarik Suraksha Sanhita, 2023

(2)Such Commission shall make a formal inquiry into the state of mind of such person, take such evidence as is necessary, and shall report to the State Government, which may order his release or detention as it thinks fit.[Similar to Section 338 from Old CrPC-Also Refer]