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[Cites 0, Cited by 29] [Section 294] [Entire Act]

Union of India - Subsection

Section 294(1) in The Code of Criminal Procedure, 1973

(1)Where any document is filed before any Court by the prosecution or the accused, the particulars of every such document shall be included in a list and the prosecution or the accused, as the case may be, or the pleader for the prosecution or the accused, if any, shall be called upon to admit or deny the genuineness of each such document.