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 59] [Section 138] [Entire Act] Union of India - Subsection Section 138(1) in The Code of Criminal Procedure, 1973 (1)If the person against whom an order under section 133 is made appears and shows cause against the order, the Magistrate shall take evidence in the manner as in a summons case.
