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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Andhra Pradesh - Subsection

Section 32(1)(b) in Criminal Rules of Practice and Circular Orders, 1990

(b)the Magistrate has warned the accused person that it is not intended to make him an approver and that anything said by him will be taken down and thereafter be used against him.