Section 4(4) in The Bengal Criminal Law Amendment Act, 1925
(4)[ At any time before the commencement of the trial of any person under this Act, the] [Sub-Section (4) added by Bengal Act 11 of 1932.][appropriate Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.] may, by an order in writing stating the reasons therefor, withdraw the case of such person from the Commissioners appointed for the trial and transfer it for trial to three other Commissioners appointed in this behalf.
