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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Assam - Subsection

Section 13(1) in The Assam Criminal Law (Amendment) Act, 1934

(1)In any trial by Commissioners appointed under this Act, a Commissioner may dictate the evidence of any witness in narrative form to a stenographer, typist or clerk, who shall take down the same:Provided that the Commissioners may cause any particular questions or answer to be taken down.