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[Cites 0, Cited by 0] [Section 143(42)] [Section 143] [Entire Act]

State of Uttar Pradesh - Subsection

Section 143(42)(b) in The General Rules (Criminal), 1977

(b)The Serologist and Chemical Examiner to Government of India, Calcutta is received in evidence and adversely commented upon in the judgment or some guidelines relating thereto are laid down in the judgment, a copy of the judgment or in the discretion of the Court relevant extract thereof, shall be sent to the Officer-in-charge of such Laboratory or the Serologist and Chemical Examiner, as the case may be and another copy or extract in shall be sent to the Superintendent of Police of the District concerned for information and guidance.]