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[Cites 0, Cited by 0] [Section 8B] [Entire Act]

Bengal Presidency - Subsection

Section 8B(3) in The Bengal Criminal Law Amendment Act, 1925

(3)An order under sub-section (1) dispensing with the attendance of an accused shall not affect his right of being represented by a pleader at any stage of the trial, or of being present in person if he has become capable of appearing or appears before the Commissioners and undertakes to behave in an orderly manner.