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[Cites 0, Cited by 0] [Section 101] [Entire Act]

State of Bihar - Subsection

Section 101(b) in Criminal Court Rules of the High Court of Judicature at Patna

(b)The above instructions should be held to apply also to any implements such as dies, moulds, etc., used in coining. When in any case, such coins or implements are forwarded to a Treasury Officer a copy of the judgment delivered in the case with which they are connected, should at the same time be forwarded to that officer.