Section 62(1)(a) in The Delhi Excise Act, 2009

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NCT Delhi - Subsection

Section 62(1)(a) in The Delhi Excise Act, 2009

(a)when the person who made the statement is dead or cannot be found or is incapable of giving evidence, or is kept out of the way by the adverse party, or whose presence cannot be obtained without an amount of delay or expense which, under the circumstances of the case, the Court considers unreasonable; or

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NCT Delhi - Subsection

Section 62(1)(a) in The Delhi Excise Act, 2009