Section 329(4) in Bharatiya Nagarik Suraksha Sanhita, 2023
(4)This section applies to the following Government scientific experts, namely:-(a) any Chemical Examiner or Assistant Chemical Examiner to Government;(b) the Chief Controller of Explosives;(c) the Director of the Finger Print Bureau;(d) the Director, Haffkeine Institute, Bombay;(e) the Director, Deputy Director or Assistant Director of a Central Forensic Science Laboratory or a State Forensic Science Laboratory;(f) the Serologist to the Government;(g) any other scientific expert specified or certified, by notification, by the State Government or the Central Government for this purpose.[Similar to Section 293 from Old CrPC-Also Refer]
