35A. [ [Added by Notification No. 158/VIII-a-99, dated 7th May, 1962, published in U. P. Gazette, Part II, dated 28th July, 1962.]
The Magistrate shall record in the commitment order a certificate to the effect that the provisions of Section 173 (4) of the Code have been complied with and that either copies of all the documents required to be supplied to the accused under that section have been supplied or orders have been passed approving the withholding of issue of such copies.]
