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[Cites 0, Cited by 73] [Entire Act]

Union of India - Section

Section 280 in The Code of Criminal Procedure, 1973

280. Remarks respecting demeanour of witness.

- When a presiding Judge or Magistrate has recorded the evidence of a witness, he shall also record such remarks (if any) as he thinks material respecting the demeanour of such witness whilst under examination.