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[Cites 0, Cited by 0] [Section 9A] [Entire Act]

Bengal Presidency - Subsection

Section 9A(1) in The Bengal Criminal Law Amendment Act, 1925

(1)In any trial by Commissioners appointed under this Act, a Commissioner may dictate the evidence of any witness in narrative form to a stenographer or typist, who shall take down the same :]Provided that the Commissioners may cause any particular question or answer to be so taken down.