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 150] [Section 357] [Entire Act] Union of India - Subsection Section 357(4) in The Code of Criminal Procedure, 1973 (4)An order under this section may also be made by an Appellate Court or by the High Court or Court of Session when exercising its powers of revision.
