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[Cites 0, Cited by 0] [Section 506] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 506(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(2)Any such party may appear before such Magistrate, Court or officer by pleader, or if not in custody, in person, and may examine, cross-examine and re-examine (as the case may be) the said witness.