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 166A] [Entire Act] Union of India - Subsection Section 166A(2) in The Code of Criminal Procedure, 1973 (2)The letter of request shall be transmitted in such manner as the Central Government may specify in this behalf.
