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[Cites 0, Cited by 0] [Section 290(2)] [Section 290] [Entire Act]

Union of India - Subsection

Section 290(2)(b) in The Code of Criminal Procedure, 1973

(b)any Court, Judge or Magistrate exercising jurisdiction in any such country or place outside India, as the Central Government may, by notification, specify in this behalf, and having authority, under the law in force in that country or place, to issue commissions for the examination of witnesses in relation to criminal matters.