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[Cites 0, Cited by 0] [Section 136] [Entire Act]

Union of India - Subsection

Section 136(1) in The Navy Act, 1957

(1)Where a commission is issued under the provisions of section 135, the prosecutor and the accused may respectively forward any interrogatories in writing which the trial judge advocate may think relevant to, the issue and the magistrate or authority to whom the commission is directed or to whom the duty of executing such commission has been delegated shall examine the witness upon such interrogatories.