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[Cites 0, Cited by 0] [Section 320] [Entire Act]

Union of India - Subsection

Section 320(2) in Bharatiya Nagarik Suraksha Sanhita, 2023

(2)If the witness is in India, but in a State or an area to which this Sanhita does not extend, the commission shall be directed to such Court or officer as the Central Government may, by notification, specify in this behalf.