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Report No. 135 2.7. U.P. Amendment.- Incidentally, we may also note that section 54 has been amplified in the State of Uttar Pradesh by U.P. Act 1, 1984, by inserting the following paragraph: "The registered medical practitioner shall forthwith furnish to the arrested person a copy of the report of such examination, free of cost". We recommend that this proposition should be inserted in the Code. Clause 14 of the Cr. P.C. (Amendment) Bill, 1988 may be compared.    |
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