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BNSS Section 530 - Trial and proceedings to be held in electronic mode


All trials, inquires and proceedings under this Sanhita, including-

(i) issuance, service and execution of summons and warrant;

(ii) examination of complainant and witnesses;

(iii) recording of evidence in inquiries and trials; and

(iv) all appellate proceedings or any other proceeding, may be held in electronic mode, by use of electronic communication or use of audio-video electronic means.

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