(3)For the purposes of [sub-section (2)] [ Substituted by Act 25 of 1940, Section 3, for " this Section" .] a Commissioner of Police [* * *] [ The words " in a Presidency-town" omitted by Act 24 of 1970, Section 16 (w.e.f. 1.8.1976).] [* * *] [ The words " or in Rangoon" omitted by A.O., 1937.] shall be deemed to be a Magistrate empowered to hold an inquest.
