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[Cites 0, Cited by 0] [Section 326] [Entire Act]

Union of India - Subsection

Section 326(2) in Bharatiya Nagarik Suraksha Sanhita, 2023

(2)The Court may, if it thinks fit, and shall, on the application of the prosecution or the accused, summon and examine any such deponent as to the subject-matter of his deposition.[Similar to Section 291 from Old CrPC-Also Refer]