(2)Any evidence recorded under clause (d) of sub-section (1) shall be admissible in any subsequent trial before a Magistrate:Provided that it has been taken in the presence of the accused person and recorded in the manner provided by [section 274 or section 275 of the Code of Criminal Procedure, 1973 (Central Act II of 1974).] [Substituted by Act 10 of 1989 w.e.f. 16.3.1989.]
