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[Cites 0, Cited by 0] [Section 87(4)] [Section 87] [Entire Act]

State of Andhra Pradesh - Subsection

Section 87(4)(b) in Criminal Rules of Practice and Circular Orders, 1990

(b)frame in writing a charge against the accused under Section 240 or sub-section (1) of Section 246 of the said Code ; or