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[Cites 0, Cited by 9] [Section 145] [Entire Act]

Union of India - Subsection

Section 145(9) in The Code of Criminal Procedure, 1973

(9)The Magistrate may, if he thinks fit, at any stage of the proceedings under this section, on the application of either party, issue a summons to any witness directing him to attend or to produce any document or thing.