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[Cites 0, Cited by 0] [Section 173(5)] [Section 173] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 173(5)(b) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(b)the statements recorded under section 161 of all the persons whom the prosecution proposes to examine as its witness.