Section 323(2) in Bharatiya Nagarik Suraksha Sanhita, 2023
(2)Any deposition so taken, if it satisfies the conditions specified by section 27 of the Bharatiya Sakshya Adhiniyam, 2023, may also be received in evidence at any subsequent stage of the case before another Court.[Similar to Section 288 from Old CrPC-Also Refer]
