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[Cites 0, Cited by 586] [Section 145] [Entire Act]

Union of India - Subsection

Section 145(1) in The Negotiable Instruments Act, 1881

(1)Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974), the evidence of the complainant may be given by him on affidavit and may, subject to all just exceptions be read in evidence in any enquiry, trial or other proceeding under the said Code.