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[Cites 0, Cited by 1] [Section 54] [Entire Act]

Union of India - Subsection

Section 54(2) in The Code of Criminal Procedure, 1973

(2)The medical officer or a registered medical practitioner so examining the arrested person shall prepare record of such examination, mentioning therein any injuries or marks of violence upon the persons arrested, and the approximate time when such injuries or marks may have been inflicted.