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Union of India - Section

Section 216 in Bharatiya Nagarik Suraksha Sanhita, 2023

216. Procedure for witnesses in case of threatening, etc.

A witness or any other person may file a complaint in relation to an offence under section 232 of the Bharatiya Nyaya Sanhita, 2023.[Similar to Section 195A from Old CrPC-Also Refer]