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[Cites 0, Cited by 0] [Section 7A(1)] [Section 7A] [Entire Act]

Bengal Presidency - Subsection

Section 7A(1)(b) in The Bengal Criminal Law Amendment Act, 1925

(b)when any person in respect of whom a direction has been made under sub-clause (a) is produced before the Commissioners, any evidence already recorded in the trial may be admitted as evidence against him or in his favour;