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[Cites 0, Cited by 0] [Section 166B] [Entire Act]

Union of India - Subsection

Section 166B(2) in The Code of Criminal Procedure, 1973

(2)All the evidence taken or collected under sub-section (1), or authenticated copies thereof or the things so collected, shall be forwarded by the Magistrate or police officer, as the case may be, to the Central Government for transmission to the Court or the authority issuing the letter of request, in such manner as the Central Government may deem fit.]