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Code of Civil Procedure, 1908 77.Letter of request.- In lieu of issuing a commission the Court may issue a letter to examine a witness residing at any place not within {Subs. by Act 2 of 1951, s.3, for "the States".} [India]. {Subs. by s.11, ibid., for the former section.} [78.Commissions issued by foreign Courts.- Subject to such conditions and limitations as may be prescribed, the provisions as to the execution and return of commissions for the examination of witnesses shall apply to commissions issued by or at the instance of- (a) Courts situate in any part of India to which the provisions of this Code do not extend; or (b) Courts established or continued by the authority of the Central Government outside India; or (c) Courts of any State or country outside India.]    |
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