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[Cites 0, Cited by 58] [Section 173(2)] [Section 173] [Entire Act]

Union of India - Subsection

Section 173(2)(ii) in The Code of Criminal Procedure, 1973

(ii)The officer shall also communicate, in such manner as may be prescribed by the State Government, the action taken by him, to the person, if any, by whom the information relating to the commission of the offence was first given.