Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 77] [Entire Act] State of Odisha - Subsection Section 77(2) in The Orissa Forest Act, 1972 (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.
