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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Andhra Pradesh - Subsection

Section 62(3) in Andhra Pradesh Forest Act, 1967

(3)Any evidence recorded under item (ii) of clause (a) of sub section (1) shall be admissible in any subsequent trial of the alleged offender before a Magistrate, if it has been taken in the presence of the accused person and recorded in the manner provided by section 355, section 356 or section 357 of the Code of Criminal Procedure, 1898.