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[Cites 0, Cited by 0] [Section 254] [Entire Act]

Union of India - Subsection

Section 254(1) in Bharatiya Nagarik Suraksha Sanhita, 2023

(1)On the date so fixed, the Judge shall proceed to take all such evidence as may be produced in support of the prosecution:Provided that evidence of a witness under this sub-section may be recorded by audio-video electronic means.