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[Cites 0, Cited by 1] [Section 291] [Entire Act]

Union of India - Subsection

Section 291(1) in The Code of Criminal Procedure, 1973

(1)The deposition of a Civil Surgeon or other medical witness, taken and attested by a Magistrate in the presence of the accused, or taken on commission under this Chapter, may be given in evidence in any inquiry, trial or other proceeding under this Code, although the deponent is not called as a witness.