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 23] [Section 102] [Entire Act] Union of India - Subsection Section 102(2) in The Code of Criminal Procedure, 1973 (2)Such police officer, if subordinate to the officer-in-charge of a police station, shall forthwith report the seizure to that officer.
