Section 15 in The Egress and Internal Movement (Control) Ordinance, 2005
15. Special rule of evidence.
- Notwithstanding anything contained in the Evidence Act, 1977, when the statement of any person has been recorded by a [Judge Magistrate] [Substituted by Act XX of 1968.] such statement may be admitted in evidence in any trial before a Special Judge, if such person is dead or cannot be found or is incapable of giving evidence.
