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[Cites 0, Cited by 4] [Section 285] [Entire Act]

Union of India - Subsection

Section 285(1) in The Code of Criminal Procedure, 1973

(1)If the witness is within the territories to which this Code extends, the commission shall be directed to the Chief Metropolitan Magistrate or Chief Judicial Magistrate, as the case may be, within whose local jurisdiction the witness is to be found.