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The Bharatiya Nagarik Suraksha Sanhita, 2023 178. Power to hold investigation or preliminary inquiry. The Magistrate, on receiving a report under section 176, may direct an investigation, or, if he thinks fit, at once proceed, or depute any Magistrate subordinate to him to proceed, to hold a preliminary inquiry into, or otherwise to dispose of, the case in the manner provided in this Sanhita.    |
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