Report No. 177
7. Amendment of section 17.-
In section 172 of the principal Act, after sub-section (1), the following sub-section shall be inserted, namely:-
"(1A) The statements of witnesses recorded, during the course of investigation, under section 161 shall be entered in the case diary.
(1B) The case diary referred to in sub-section (1), shall be a bound volume, duly paginated and shall be maintained in the ordinary course of official business."
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