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State of Tripura - Section

Section 33 in General Rules (Criminal) of 1954

33. Map of the locality placed on the file of a case.

File B shall include every other paper in the record unless, for reasons to be stated thereon in writing, the Court orders any such paper to be placed in file A.In any case in which a proceeding belonging to file A and a proceeding belonging to file B are recorded on one and the same paper, the paper shall belong to file A.