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 30] [Section 201] [Entire Act] Union of India - Subsection Section 201(a) in The Code of Criminal Procedure, 1973 (a)if the complaint is in writing, return it for presentation to the proper Court with an endorsement to that effect;
