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[Cites 0, Cited by 0] [Section 186(13)] [Section 186] [Entire Act]

State of Jharkhand - Subsection

Section 186(13)(h) in Criminal Court Rules of the High Court of Judicature at Patna

(h)copies of all documents which any such Advocate, Pleader or other person is required to take in connection with any such trial or investigation, for the use of any Court or Magistrate, or may consider necessary for the purpose of advising the Government in connection with any criminal proceedings;