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[Cites 0, Cited by 0] [Section 257] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 257(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(2)The Magistrate may, before summoning any witness on such application, require that his reasonable expenses incurred in attending for the purposes of the trial be deposited in Court.