| Category of Bare Act | Name of the Act | Year of Promulgation |
|---|---|---|
| Criminal Laws | Code of Criminal Procedure | 1973 |
| Act Number | Enactment Date | Chapter Number |
| 02 | 01-04-1974 | 19 |
| Chapter Title | Ministry | Department |
| Trial Of Warrant-Cases By Magistrates | Ministry of Home Affairs | Department of Internal Security |
The accused shall then be called upon to enter upon his defence and produce his evidence; and the provisions of section 243 shall apply to the case.