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[Cites 0, Cited by 0] [Section 339(1)] [Section 339] [Entire Act]

Union of India - Subsection

Section 339(1)(c) in The Code of Criminal Procedure, 1973

(c)in the case of a person detained under sub-section (2) of section 330, be produced when required before such Magistrate or Court, order such person to be delivered to such relative or friend.