Section 91 in Criminal Court Rules of the High Court of Judicature at Patna
91. [ [Substituted by C.S. No. 41.]
When the record of a proceeding in the Court of Executive Magistrates is called for by the Sessions Judge under Section 397, Criminal Procedure Code, it shall always be done through the District Magistrate. If the case relates to the Court of Judicial Magistrate, the record shall be called for from that Court.]
