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[Cites 0, Cited by 9] [Section 93(1)] [Section 93] [Entire Act]

Union of India - Subsection

Section 93(1)(a) in The Code of Criminal Procedure, 1973

(a)Where any Court has reason to believe that a person to whom a summons or order under section 91 or a requisition under sub-section (1) of Section 92 has been, or might be, addressed, will not or would not produce the document or thing as required by such summons or requisition, or