Section 76 in Criminal Court Rules of the High Court of Judicature at Patna
76.
In the case of a convict against whom an order is passed under [Section 356] [Substituted by C.S. No. 37.] of the Criminal Procedure Code, a copy of the order passed under that Section should be attached by the convicting Court to the warrant referred to in [Section 418] [Substituted by C.S. No. 37.] of the Code.
