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 15] [Section 231] [Entire Act] Union of India - Subsection Section 231(1) in The Code of Criminal Procedure, 1973 (1)On the date so fixed, the Judge shall proceed to take all such evidence as may be produced in support of the prosecution.
