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MHA: Can’t Designate Police Stations as Place for Examination of Witness Via Electronic Means - (17 Jul 2024)

CRIMINAL

Union Ministry of Home Affairs has written to the State Governments stating that for purposes of Sections 265, 266 and 308 of BNSS, 2023, police stations or places under control of Police Department may not be designated as places for examination of witnesses through audio-video electronic means.

Tags : MHA   ELECTRONIC MEANS   EXAMINATION OF WITNESSES   POLICE STATIONS  

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