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[Cites 0, Cited by 0] [Section 113] [Entire Act]

Union of India - Subsection

Section 113(4) in The Assam Rifles Act, 2006

(4)When the witness resides in a tribal area or in any place outside India, the commission may be issued in the manner specified in sub-heading “B-Commissions for the examination of witnesses” of Chapter XXIII of the Code of Criminal Procedure, 1973 (2 of 1974).