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[Cites 0, Cited by 0] [Section 136] [Entire Act]

State of Punjab - Subsection

Section 136(b) in The Punjab Goods and Services Tax Act, 2017

(b)when the person who made the statement is examined as a witness in the case before the court and the court is of the opinion that, having regard to the circumstances of the case, the statement should be admitted in evidence in the interest of justice.