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 1] [Section 200] [Entire Act] Union of India - Subsection Section 200(b) in The Code of Criminal Procedure, 1973 (b)if the Magistrate makes over the case for inquiry or trial to another Magistrate under section 192 :
