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[Cites 0, Cited by 7] [Section 157(1)] [Section 157] [Entire Act]

Union of India - Subsection

Section 157(1)(a) in The Code of Criminal Procedure, 1973

(a)when information as to the commission of any such offence is given against any person by name and the case is not of a serious nature, the officer-in-charge of a police station need not proceed in person or depute a subordinate officer to make an investigation on the spot;