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[Cites 0, Cited by 3] [Section 164(5A)] [Section 164] [Entire Act]

Union of India - Subsection

Section 164(5A)(b) in The Code of Criminal Procedure, 1973

(b)A statement recorded under clause (a) of a person, who is temporarily or permanently mentally or physically disabled, shall be considered a statement in lieu of examination-in-chief, as specified in section 137 of the Indian Evidence Act, 1872 such that the maker of the statement can be cross-examined on such statement, without the need for recording the same at the time of trial.]