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[Cites 0, Cited by 0] [Section 154(1)] [Section 154] [Entire Act]

Union of India - Subsection

Section 154(1)(c) in The Code of Criminal Procedure, 1973

(c)the police officer shall get the statement of the person recorded by a Judicial Magistrate under clause (a) of sub-section (5A) of section 164 as soon as possible.]