Section 7A(a) in Prevention of Corruption Act, 1947
(a)in sub-section (8) of Section 251A, for the words "The accused shall then be called upon the words "The accused shall then be required to give in writing at once or within such time as the Magistrate may allow, a list of the persons (if any) whom he proposes to examine as his witnesses and of the documents (if any) on which he proposes to rely, and he shall then be called upon" had been substituted;
