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[Cites 0, Cited by 0] [Section 368(34)] [Section 368] [Entire Act]

State of Chattisgarh - Subsection

Section 368(34)(ii) in The High Court of Chhattisgarh Rules, 2007

(ii)his failure to give evidence shall not be made the subject of any comment, by the prosecution nor give rise to any presumption against himself or any person charged along with him at the same trial;