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[Cites 0, Cited by 63] [Section 293] [Entire Act]

Union of India - Subsection

Section 293(1) in The Code of Criminal Procedure, 1973

(1)Any document purporting to be a report under the hand of a Government scientific expert to whom this Section applies, upon any matter or thing duly submitted to him for examination or analysis and report in the course of any proceeding under this Code, may be used as evidence in any inquiry, trial or other proceeding under this Code.