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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Telangana - Subsection

Section 44(2) in Telangana Electricity Reform Act, 1998

(2)Notwithstanding anything in the Code of Criminal Procedure, 1973 (Central Act 2 of 1974), the Court may, if it sees reason so to do, dispense with the personal attendance of the officer of the Commission filing the complaint.