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[Cites 0, Cited by 0] [Section 164] [Entire Act]

State of Jharkhand - Subsection

Section 164(e) in Criminal Court Rules of the High Court of Judicature at Patna

(e)An acknowledgement should invariably be required from the Court lo which a parcel containing a record has been sent, and in the event of none being received within a reasonable time, enquiry should be made to ascertain the cause.