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[Cites 0, Cited by 0] [Section 186(13)] [Section 186] [Entire Act]

State of Bihar - Subsection

Section 186(13)(g) in Criminal Court Rules of the High Court of Judicature at Patna

(g)copies of all documents furnished under the orders of any Court or Magistrate to any Government Advocate or Pleader or other person specially empowered in that behalf for the purpose of conducting any trial or investigation on the part of the Government before any Criminal Court;