(1A)[Notwithstanding anything contained in the [Code of Criminal Procedure, 1898 (5 of 1898)] [ Inserted by Act 65 of 1960, Section 202 (w.e.f. 28.12.1960).][, where the complainant under sub-section (1) is the Registrar or a person authorised by the Central Government, the personal attendance of the complainant before the Court trying the offence shall not be necessary unless the Court for reasons to be recorded in writing requires his personal attendance at the trial.] [ Inserted by Act 65 of 1960, Section 202 (w.e.f. 28.12.1960).][ Inserted by the Goa, Daman and Diu (Laws) No. 2 Regulation, 1963, Section 9.]
