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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Jharkhand - Subsection

Section 66(b) in Criminal Court Rules of the High Court of Judicature at Patna

(b)In the case of a reservist of the Army who may be sentenced by a Criminal Court to imprisonment for any term exceeding three months, a report should be made to the Officer Commanding of the appropriate Reserve Centre. (Home Department letter no. F-1032-31-Judicial, dated the 2nd December 1931.)