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[Cites 0, Cited by 5] [Section 138B(1)] [Section 138B] [Entire Act]

Union of India - Subsection

Section 138B(1)(b) in The Customs Act, 1962

(b)when the person who made the statement is examined as a witness in the case before the Court and the Court is of opinion that, having regard to the circumstances of the case, the statement should be admitted in evidence in the interests of justice.