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[Cites 0, Cited by 0] [Section 445] [Entire Act]

State of Madhya Pradesh - Subsection

Section 445(12) in Criminal Courts - Rules and Orders

(12)
(a)Depositions of witnesses for the prosecution examined at the trial.
(b)Evidence taken on commission and depositions or statements admitted in evidence for the prosecution under Section "32 (1) or 33 of the Indian Evidence Act or Section 512 of the Code" or some similar provision.