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[Cites 0, Cited by 0] [Section 509] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 509(1) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(1)The deposition of a Chief Medical Officer or other medical witness, taken and attested by a Magistrate in the presence of the accused, or taken on commission under Chapter XL, may be given in evidence in any inquiry, trial or other proceeding under this Code, although the deponent is not called as a witness.