Saturday, 13, Jun, 2026
 
 
 
Expand O P Jindal Global University
 

धमकी देने आदि की दशा में साक्षियों के लिए प्रक्रिया, CrPC, Section 195A ( CrPC Section 195A. Procedure for witnesses in case of threatening etc )


 

धमकी देने आदि की दशा में साक्षियों के लिए प्रक्रिया-कोई साक्षी या कोई अन्य व्यक्ति भारतीय दंड संहिता (1860 का 45) की धारा 195क के अधीन अपराध के संबंध में परिवाद फाइल कर सकेगा ।

Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 
 

LatestLaws Partner Event : MAIMS

 
 
Latestlaws Newsletter