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[Cites 0, Cited by 10] [Section 281] [Entire Act]

Union of India - Subsection

Section 281(6) in The Code of Criminal Procedure, 1973

(6)Nothing in this Section shall be deemed to apply to the examination of an accused person in the course of a summary trial.
GUJARAT.- In the principal Act, in Section 281, in sub-Section (6), after the words "the examination of an accused person", the words "either through the medium of Electronic Video Linkage or" shall be inserted. [Gujarat Act No. 31 of 2017, section 281]