38. Order to he transmitted through Magistrate of the district or sub division in which person is confined.
- Where any person, for whose attendance an order as in this part provided is made, is confined in any district other than that in which the Court making or countersigning the order is situated, the order shall be sent by the Court by which it is made or countersigned to the [District Magistrate or the Chief Judicial Magistrate] [Substituted by Act XL of 1966 for 'District or Sub-Divisional Magistrate'.] within the local limits of whose jurisdiction the person is confined, and that Magistrate shall cause it to be delivered to the officer in charge of the prison in which the person is confined.
