Section 8(3) in The Assam Criminal Law (Amendment) Act, 1934
(3)Where any evidence recorded in the absence of the accused person is admitted under sub-clause (b) of Clause (1) or Clause (2), the Commissioners may, on their own motion, recall any witness who had given such evidence in order that he may be further examined or cross-examined and shall, at the instance of the accused person and his pleader, recall any such witness for such purpose, unless in the opinion of the Commissioners, for reasons to be recorded in writing, it is not necessary in the interest of the justice that the witness shall be recalled.
