Section 508A(1) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(1)The provisions of section 505 and so much of section 506 and section 507 as relates to the execution of a commission and its return shall apply in respect of commissions issued by any of the Courts, Judges or Magistrates hereinafter mentioned as they apply to commissions issued under section 503.
