| Category of Bare Act | Name of the Act | Year of Promulgation |
|---|---|---|
| Criminal Laws | Code of Criminal Procedure | 1973 |
| Act Number | Enactment Date | Chapter Number |
| 02 | 01-04-1974 | 23 |
| Chapter Title | Ministry | Department |
| Evidence In Inquiries And Trials | Ministry of Home Affairs | Department of Internal Security |
When a Presiding Judge or magistrate has recorded the evidence of a witnesses, he shall also record such remarks (if any) as he thinks material respecting the demeanour of such witness whilst under examination.
