Code of Criminal Procedure Act, 1973

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Sections	Particulars
Chapter XII	Information To The Police And Their Powers To Investigate
159	Power to hold investigation or preliminary inquiry
Description	Such Magistrate, on receiving such report, 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 Code.