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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