51. [ Certificate on depositions. [Substituted by Notification No. 1255/VII-Nyaya-2-2018-91G-2018, dated 14.8.2018 (w.e.f. 3.11.1956).]
- In the case of depositions referred to in chapter XXIII of the Code other than those taken on commission under the said chapter, a Criminal Court taking the deposition of (deleted) a witness, shall sign at the foot of the deposition a certificate in the form indicated below or a memorandum to the same effect, namely -The foregoing deposition was taken in the presence of..............accused whohad an opportunity of cross-examining the witness. The deposition was explained to the accused; and was attested by me in the presence of the accused.]
