Section 41(2) in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
(2)Any evidence recorded under clause (c) of sub-section (1) shall be admissible in any subsequent trail before a [Judicial Magistrate] [Substituted by Act XL of 1966 for 'Magistrate'.]; provided that it has been taken in the presence of the accused person.
