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[Cites 0, Cited by 0] [Section 9A] [Entire Act]

Bengal Presidency - Subsection

Section 9A(3) in The Bengal Criminal Law Amendment Act, 1925

(3)Notwithstanding anything contained in section 356 of the Code, where evidence is recorded in the manner provided in sub-sections (1) and (2) it shall not be necessary for the Commissioners to record any memorandum of such evidence.