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[Cites 0, Cited by 0] [Section 138] [Entire Act]

State of Bihar - Subsection

Section 138(11) in Criminal Court Rules of the High Court of Judicature at Patna

(11)The names of any witnesses examined for the defence, and particulars of any documentary evidence, or articles, admitted for the defence.Note - If any are rejected, the order should be here set out.