Section 53(3) in Bharatiya Nagarik Suraksha Sanhita, 2023
(3)Where an examination is made under sub-section (1), a copy of the report of such examination shall be furnished by the medical officer or registered medical practitioner, as the case may be, to the arrested person or the person nominated by such arrested person.[Similar to Section 54 from Old CrPC-Also Refer]
