Section 103 in Criminal Court Rules of the High Court of Judicature at Patna
103.
For rules framed by Government under Section 565 (3), Criminal Procedure Code, [see] [Substituted by C.S. No. 47.] Bengal Government notification no. 313-J., dated the 14th January, 1902.[103A. In the matter of application of Rules 102 and 103, the provisions of Section 484 (2) (b) of the Criminal Procedure Code (Act 2 of 1974) may be seen.] [Inserted by C.S. No. 47.]
