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[Cites 0, Cited by 0] [Section 9A] [Entire Act]

Bengal Presidency - Subsection

Section 9A(2) in The Bengal Criminal Law Amendment Act, 1925

(2)The evidence taken down under sub-section (1), or a transcript or copy thereof, shall be signed by the Commissioners after they have corrected any clerical errors therein, and on such signature shall form part of the record.