Section 291A(2) in The Code of Criminal Procedure, 1973
(2)The Court may, if it thinks fit, and shall, on the application of the prosecution or of the accused, summon and examine such Magistrate as to the subject-matter of the said report.][*Section 25 of the Code of Criminal Procedure (Amendment) Act, 2005 (25 of 2005) which amended Section 292, Cr.P.Code, 1973 has been omitted by Section7 of the Criminal Law (Amendment) Act, 2005 (2 of 2006) (w.e.f. 16-4-2006).]292. [ Evidence of officers of the Mint.
