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

State of Jharkhand - Subsection

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

(a)copy of a charge framed under Section 210 of the [Code of Criminal Procedure, 1898 (V of 1898)] [Now Code of Criminal Procedure, 1973 (No. 2 of 1974).], or of a translation thereof, when the copy is given to an accused person;