Section 21D in Rules for the Administration of Justice and Police in Nagaland
21D.
Whenever a commission for the examination of a witness issued under the preceding rule or under any law for the time being in the rest of India is received by the Deputy Commissioner, he, or such of his Assistants having the powers of a Magistrate of the First Class as he may appoint in this behalf, shall execute and return the commission following the spirit of the [Code of Criminal Procedure, 1973] [Substituted for the words and figures 'Code of Criminal Procedure, 1898' by Nagaland Act 7 of 1974.].
