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[Cites 0, Cited by 0] [Section 332] [Entire Act]

Union of India - Subsection

Section 332(2) in Bharatiya Nagarik Suraksha Sanhita, 2023

(2)The Court may, if it thinks fit, and shall, on the application of the prosecution or the accused, summon and examine any such person as to the facts contained in his affidavit.[Similar to Section 296 from Old CrPC-Also Refer]