Section 3 in The Criminal Laws (U.P. Amendment) Act, 1961
3.
In sub-section (6) of Section 251-A of the [Criminal Procedure Code, 1898] [Now see Criminal Procedure Code, 1972 (2 of 1974).],-(a)for the full-stop at the end, a semi-colon shall be substituted; and(b)after the semi-colon, the following shall be added :"and shall summon the witnesses, documents or things, specified in any application, made on behalf of the prosecution before the said date, for summoning the same, unless, for the reasons to be recorded, he deems it unnecessary to summon all or any of them."
