Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 15] [Entire Act]

State of Bihar - Subsection

Section 15(2) in The Bihar Kendu Leaves (Control of Trade) Act, 1973

(2)Any evidence recorded under sub-section (1) shall be admissible in any subsequent trial before a Magistrate:Provided that such evidence has been recorded in the presence of the accused person.