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[Cites 0, Cited by 0] [Section 166B(1)] [Section 166B] [Entire Act]

Union of India - Subsection

Section 166B(1)(i) in The Code of Criminal Procedure, 1973

(i)forward the same to the Chief Metropolitan Magistrate or Chief Judicial Magistrate or such Metropolitan Magistrate or Judicial Magistrate as he may appoint in this behalf, who shall thereupon summon the person before him and record his statement or cause the document or thing to be produced; or