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 239] [Entire Act] Union of India - Subsection Section 239(1) in Bharatiya Nagarik Suraksha Sanhita, 2023 (1)Any Court may alter or add to any charge at any time before judgment is pronounced.
