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[Cites 0, Cited by 0] [Section 281] [Entire Act]

State of Uttar Pradesh - Subsection

Section 281(g) in Rules under the United Provinces Excise Act, 1910

(g)Where there is reason to believe that witness in any prosecution may be won over or subjected to undue influence before their evidence can be heard, application should be made to a Magistrate of the first class for prompt record of their statement under Section 164 of the Criminal Procedure Code.