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[Cites 0, Cited by 0] [Section 442(18)] [Section 442] [Entire Act]

State of Madhya Pradesh - Subsection

Section 442(18)(b) in Criminal Courts - Rules and Orders

(b)Evidence taken on commission and depositions or statements admitted in evidence for the defence under Section 32(1) or 33 of the Indian Evidence Act or Section 288 or 512 of the Code or some similar provision.