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 125] [Entire Act] Union of India - Subsection Section 125(4) in Bharatiya Nagarik Suraksha Sanhita, 2023 (4)An order under this section may also be made by an Appellate Court or by a Court when exercising its powers of revision.[Similar to Section 106 from Old CrPC-Also Refer]
