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[Cites 0, Cited by 0] [Section 150] [Entire Act]

State of Bihar - Subsection

Section 150(a) in Criminal Court Rules of the High Court of Judicature at Patna

(a)Files A and B of Sessions and Magistrates' cases in which the accused has been acquitted or convicted of offences punishable under Sections 392 to 402, Indian Penal Code, inclusive.