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[Cites 0, Cited by 45] [Section 205] [Entire Act]

Union of India - Subsection

Section 205(2) in The Code of Criminal Procedure, 1973

(2)But the Magistrate inquiring into or trying the case, may, in his discretion, at any stage of the proceedings, direct the personal attendance of the accused, and, if necessary, enforce such attendance in the manner hereinbefore provided.