Section 76 in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)
76. Commission to another Court.
- [(1) A commission for the examination of a person may be issued to any private person or to any Court in the State or to any Court not being High Court situate in the Indian Union or beyond the limits of the Indian Union but continued by the authority of the Government of India or to a Court situate in any part of the Common Wealth other than the Indian Union or to a Court of any foreign country for the time being in alliance with the Government of India.] [Sub-section (1) of section 76 substituted by A.L.O. Svt. 2008.](2)Every Court receiving a commission for the examination of any person under sub-section (1) shall examine him or cause him to be examined pursuant thereto, and the commission, when it has been duly executed, shall be returned together with the evidence taken under it to the Court from which it was issued, unless the order for issuing the commission has otherwise directed, in which case the commission shall be returned in terms of such order.
