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[Cites 0, Cited by 2] [Section 275] [Entire Act]

Union of India - Subsection

Section 275(3) in The Code of Criminal Procedure, 1973

(3)Such evidence shall ordinarily be taken down in the form of a narrative; but the Magistrate may, in his discretion take down, or cause to be taken down, any part of such evidence in the form of question and answer.