Section 530 in Bharatiya Nagarik Suraksha Sanhita, 2023
530. Trial and proceedings to be held in electronic mode.
All trials, inquires and proceedings under this Sanhita, including-(i) issuance, service and execution of summons and warrant;(ii) examination of complainant and witnesses;(iii) recording of evidence in inquiries and trials; and(iv) all appellate proceedings or any other proceeding, may be held in electronic mode, by use of electronic communication or use of audio-video electronic means.
