Section 325(1) in Bharatiya Nagarik Suraksha Sanhita, 2023
(1)The provisions of section 321 and so much of section 322 and section 323 as relate 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 319.
