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The Bharatiya Nagarik Suraksha Sanhita, 2023 Chapter XX Trial of Warrant-Cases by Magistrates A.-Cases instituted on a police report 261. Compliance with section 230. When, in any warrant-case instituted on a police report, the accused appears or is brought before a Magistrate at the commencement of the trial, the Magistrate shall satisfy himself that he has complied with the provisions of section 230.    |
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