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Union of India - Section

Section 324 in Bharatiya Nagarik Suraksha Sanhita, 2023

324. Adjournment of proceeding.

In every case in which a commission is issued under section 319, the inquiry, trial or other proceeding may be adjourned for a specified time reasonably sufficient for the execution and return of the commission.[Similar to Section 289 from Old CrPC-Also Refer]