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[Cites 0, Cited by 0] [Section 507] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 507(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(2)Any deposition so taken, if it satisfies the conditions prescribed by section 33 of the Evidence Act, 1977 (XIII of 1977), may also be received in evidence at any subsequent stage of the case before another Court.