Section 508A in The Code of Criminal Procedure, 1989 (1933 A. D.)
508A. [ Execution of foreign; commissions. [Section 508-A inserted by Act XXXVII of 1957.]
(1)The provisions of section 505 and so much of section 506 and section 507 as relates to the execution of a commission and its return shall apply in respect of commissions issued by any of the Courts, Judges or Magistrates hereinafter mentioned as they apply to commissions issued under section 503.(2)The Courts, Judges and Magistrates referred to in sub-section (1) are :-(a)any such Court, Judge or Magistrate exercising jurisdiction within India as the Government of India may, by notification in the Official Gazette, specify in this behalf ; and(b)any Court, Judge or Magistrate exercising jurisdiction in, any such country or place outside India as the Government of India may, by notification in the Official Gazette, specify in this behalf, and having authority, under the law in force in that country or place, to issue commissions for the examination of witnesses in relation to criminal matters.]
