Section 112 in The West Bengal Separation of Judicial And Executive Functions Act, 1970
112. In section 505, after sub-section (2), the following sub-section shall be added, namely :-
"(3) Where the commission is received by the Sub-Divisional Judicial Magistrate, the Sub-Divisional Judicial Magistrate or such other Judicial Magistrate subordinate to him as he may appoint in this behalf, may compel the attendance of, and examine, the witness as if he were a witness in a case pending before himself.".
