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[Cites 0, Cited by 0] [Section 742(6)] [Section 742] [Entire Act]

State of Rajasthan - Subsection

Section 742(6)(b) in Rules of the High Court of Judicature for Rajasthan, 1952

(b)his failure to give evidence shall not be made the subject of any comment by the prosecution or give rise to any presumption against himself or any person charged together with him at the same trial;