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[Cites 0, Cited by 0] [Section 6] [Entire Act]

NCT Delhi - Subsection

Section 6(6) in High Court of Delhi Rules for Video Conferencing for Courts 2020

6.1Any party to the proceeding or witness , save and except where proceedings are initiated at the instance of the Court, may move a request for video conferencing . A party or witness seeking a video conferencing proceeding shall do so by making a request via the form prescribed in Schedule II.