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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Karnataka - Subsection

Section 25(2) in The Karnataka Preservation Of Trees Act, 1976

(2)Any evidence recorded under clause (d) of sub-section (1) shall be admissible in any subsequent trial before a Magistrate if such evidence has been taken in the presence of the accused person and recorded in the manner provided by section 355, section 356 or section 357 of the Code of Criminal Procedure, 1973.