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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of West Bengal - Subsection

Section 53(2) in The West Bengal Private Forests Act, 1948.

(2)Any evidence recorded under clause (d) of sub-section (1) shall be admissible in any subsequent trial before a Magistrate, provided that it has been taken in the presence of the accused person.