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Section 134 — Power to dispense with personal attendance.

Bharatiya Nagarik Suraksha Sanhita, 2023
The Magistrate may, if he sees sufficient cause, dispense with the personal attendance of any person called upon to show cause why he should not be ordered to execute a bond for keeping the peace or for good behaviour and may permit him to appear by an advocate.

Official Hindi (PDF) ↗

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