Section 350AA in The Code of Criminal Procedure, 1989 (1933 A. D.)
350AA. [ Application of section 350 to proceedings in Sessions Court. [Section 350-AA inserted by Act XXV of 1973, Section 2.]
- The provisions of section 350 shall apply in relation to any inquiry or trial by a Sessions Judge in the same manner as they apply to an inquiry or trial by a Magistrate with the substitution of the word "Magistrate" by the words "Sessions Judge" wherever occurring therein.]
