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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".    |
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