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[Cites 0, Cited by 2] [Section 276] [Entire Act]

Union of India - Subsection

Section 276(1) in The Code of Criminal Procedure, 1973

(1)In all trials before a Court of Session, the evidence of each witness shall, as his examination proceeds, be taken down in writing either by the presiding Judge himself or by his dictation in open Court or, under his direction and superintendence, by an officer of the Court appointed by him in this behalf.