Section 178 — Power to hold investigation or preliminary inquiry.

Bharatiya Nagarik Suraksha Sanhita, 2023
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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