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[Cites 0, Cited by 6] [Section 278] [Entire Act]

Union of India - Subsection

Section 278(2) in The Code of Criminal Procedure, 1973

(2)If the witness denies the correctness of any part of the evidence when the same is read over to him, the Magistrate or presiding Judge may, instead of correcting the evidence, make a memorandum thereon of the objection made to it by the witness and shall add such remarks as he thinks necessary.