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 56] [Section 438(2)] [Section 438] [Entire Act] Union of India - Subsection Section 438(2)(i) in The Code of Criminal Procedure, 1973 (i)a condition that the person shall make himself available for interrogation by a police officer as and when required;