Section 306 in Bharatiya Nagarik Suraksha Sanhita, 2023
306. Power to issue commission for examination of witness in prison.
The provisions of this Chapter shall be without prejudice to the power of the Court to issue, under section 319, a commission for the examination, as a witness, of any person confined or detained in a prison; and the provisions of Part B of Chapter XXV shall apply in relation to the examination on commission of any such person in the prison as they apply in relation to the examination on commission of any other person.[Similar to Section 271 from Old CrPC-Also Refer]
