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[Cites 0, Cited by 46] [Entire Act]

Union of India - Section

Section 291 in The Code of Criminal Procedure, 1973

291. Deposition of medical witness.

(1)The deposition of a Civil Surgeon or other medical witness, taken and attested by a Magistrate in the presence of the accused, or taken on commission under this Chapter, may be given in evidence in any inquiry, trial or other proceeding under this Code, although the deponent is not called as a witness.
(2)The Court may, if it thinks fit, and shall, on the application of the prosecution or the accused, summon and examine any such deponent as to the subject-matter of his deposition.
GUJARAT.- In the principal Act, in Section 291, in sub-Section (1), after the words "in the presence of accused", the words "or as the case may be through the medium of Electronic Video Linkage" shall be inserted. [Gujarat Act No. 31 of 2017, section 291]