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State of Bihar - Section

Section 115 in Criminal Court Rules of the High Court of Judicature at Patna

115.

File B shall contain -
(1)Title-page,
(2)Table of Contents, and
(3)All other papers not included in File A, except documents admitted as evidence during the trial, that is exhibits which are dealt with in a separate rule.Complaints dismissed under Section 203, Criminal Procedure Code