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[Cites 0, Cited by 0] [Section 448(9)] [Section 448] [Entire Act]

State of Madhya Pradesh - Subsection

Section 448(9)(b) in Criminal Courts - Rules and Orders

(b)Evidence taken on commission and depositions or statements produced in evidence for the prosecution under Section 32 (1) or 33 of the Indian Evidence Act or Section 512 of the Code or some similar provision.