Section 21C(1) in Rules for the Administration of Justice and Police in Nagaland
(1)Whenever, in the course of an inquiry, trial or other proceeding under these Rules, it appears to the High Court or the Court of the Deputy Commissioner that the examination of a witness is necessary for tire ends of justice, and that the attendance of such witness cannot be procured without an amount of delay, expense or inconvenience, which, under the circumstances of the case, would be unreasonable, such Court may dispense with such attendance and may issue a commission for the examination of the witness 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.].
