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 2] [Section 350] [Entire Act] Union of India - Subsection Section 350(2) in The Code of Criminal Procedure, 1973 (2)In every such case the Court shall follow, as nearly as may be practicable, the procedure prescribed for summary trials.
