Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 114] [Entire Act] State of Bihar - Subsection Section 114(11) in Criminal Court Rules of the High Court of Judicature at Patna (11)Any confession or statement made by the accused before a trial and recorded under Section 164, Criminal Procedure Code - For Warrant cases only.
