Section 528 in Bharatiya Nagarik Suraksha Sanhita, 2023
528. Saving of inherent powers of High Court.
Nothing in this Sanhita shall be deemed to limit or affect the inherent powers of the High Court to make such orders as may be necessary to give effect to any order under this Sanhita, or to prevent abuse of the process of any Court or otherwise to secure the ends of justice.[Similar to Section 482 from Old CrPC-Also Refer]
