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[Cites 0, Cited by 12] [Section 260] [Entire Act]

Union of India - Subsection

Section 260(2) in The Code of Criminal Procedure, 1973

(2)When, in the course of a summary trial it appears to the Magistrate, that the nature of the case is such that it is undesirable to try it summarily, the Magistrate shall recall any witnesses who may have been examined and proceed to re-hear the case in the manner provided by this Code.