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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Maharashtra - Subsection

Section 1(b) in Criminal Procedure Code (Maharashtra Amendment) Act, 2004

(b)in Explanation II, for the words "an accused person was produced" the words "an accused person was produced in person, or as the case may be, through the medium of electronic video linkage" shall be substituted.