Report No. 185

48. Amendment of section 80.-

In section 80 of the principal Act, for the words 'taken in accordance with law, and purporting to be signed by any Judge, " the following shall be substituted, namely:-

'"taken in accordance with law, or to be a statement recorded by a Magistrate under section 164 of the Code of Criminal Procedure, 1973 and purporting to be signed by any Judge".