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[Cites 0, Cited by 91] [Section 161] [Entire Act]

Union of India - Subsection

Section 161(1) in The Code of Criminal Procedure, 1973

(1)Any police officer making an investigation under this Chapter, or any police officer not below such rank as the State Government may, by general or special order, prescribe in this behalf, acting on the requisition of such officer, may examine orally any person supposed to be acquainted with the facts and circumstances of the case.