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[Cites 0, Cited by 0] [Section 62(1)] [Section 62] [Entire Act]

NCT Delhi - Subsection

Section 62(1)(b) in The Delhi Excise Act, 2009

(b)when the person who made the statement is examined as a witness in the case before the court and the court is of opinion that having regard to the circumstances of the case, the statement should be admitted in evidence in the interest of justice.