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[Cites 0, Cited by 0] [Section 277] [Entire Act]

Union of India - Subsection

Section 277(3) in Bharatiya Nagarik Suraksha Sanhita, 2023

(3)The Magistrate may, before summoning any witness on such application, require that the reasonable expenses of the witness incurred in attending for the purposes of the trial be deposited in Court.[Similar to Section 254 from Old CrPC-Also Refer]