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[Cites 0, Cited by 0] [Section 291] [Entire Act]

Union of India - Subsection

Section 291(2) in The Code of Criminal Procedure, 1973

(2)The Court may, if it thinks fit, and shall, on the application of the prosecution or the accused, summon and examine any such deponent as to the subject-matter of his deposition.
GUJARAT.- In the principal Act, in Section 291, in sub-Section (1), after the words "in the presence of accused", the words "or as the case may be through the medium of Electronic Video Linkage" shall be inserted. [Gujarat Act No. 31 of 2017, section 291]