Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 385] [Entire Act]

Union of India - Subsection

Section 385(2) in Bharatiya Nagarik Suraksha Sanhita, 2023

(2)The Magistrate to whom any case is forwarded under this section shall proceed to deal with, as far as may be, as if it were instituted on a police report.[Similar to Section 346 from Old CrPC-Also Refer]