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 0] [Section 489] [Entire Act] Union of India - Subsection Section 489(2) in Bharatiya Nagarik Suraksha Sanhita, 2023 (2)On such application being made, the Magistrate shall issue his warrant of arrest directing that the person so released be brought before him.
