Section 53A(1)(a) in The Narcotic Drugs And Psychotropic Substances Act, 1985

[Cites 0, Cited by 2] [Section 53A(1)] [Section 53A] [Entire Act]

Union of India - Subsection

Section 53A(1)(a) in The Narcotic Drugs And Psychotropic Substances Act, 1985

(a)when the person who made the statement is dead or cannot be found or is incapable of giving evidence, or is kept out of the way by the adverse party, or whose presence cannot be obtained without an amount of delay or expense which, under the circumstances of the case, the court considers unreasonable; or

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Union of India - Subsection

Section 53A(1)(a) in The Narcotic Drugs And Psychotropic Substances Act, 1985