| 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 |
(1) The provisions of section 286 and so much of section 287 and section 288 as relate to the execution of a commission its return shall apply in respect of commissions issued by any of the courts, Judges Magistrates hereinafter mentioned as they apply to commissions issued under section 284.
(2) The courts, Judges and Magistrates referred to in sub-section (1) are-
(a) Any such court, Judge or Magistrate exercising jurisdiction within an area India to which this Code does not extend, as the Central Government may, by notification, specify, in this behalf;
(b) Any court, Judge or Magistrate exercising jurisdiction in any such country or place outside India, as the Central Government may, by notification, specie in this behalf, and having authority under the law in force in that country of place, to issue commissions for the examination of witnesses in relation in relation to criminal matters.
