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Bombay HC: Civil Court Has Power to Summon Witness While Conducting Inquiry Under CrPC - (03 May 2017)

Bombay High Court has ruled that a Civil Court has power to call a witness under Section 311 of Code of Criminal Procedure while conducting an inquiry under Section 340 of Code of Criminal Procedure.

Tags : BOMBAY HIGH COURT   CIVIL COURT   CODE OF CRIMINAL PROCEDURE  

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