(3)Any evidence recorded under item (ii) of clause (a) of sub-section (1) shall be admissible in any subsequent trial of the alleged offender before a Magistrate, if it has been taken in the presence of the accused person and recorded in the manner provided by [section 355, section 356 or section 357 of the Code of Criminal Procedure, 1898] [See now section 274, section 275 of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974).].
