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 3] [Section 237] [Entire Act] Union of India - Subsection Section 237(2) in The Code of Criminal Procedure, 1973 (2)Every trial under this section shall be held in camera if either party thereto so desires or if the Court thinks fit so to do.
