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 38] [Section 7] [Entire Act] Union of India - Subsection Section 7(2) in The Code of Criminal Procedure, 1973 (2)The State Government may, after consultation with the High Court, alter the limits or the number of such divisions and districts.
