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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Punjab - Subsection

Section 14(b) in Table of Reductions and Remissions of Court-fees made by the Governor in Council for the (State) of the Punjab

(b)Copy of supplementary evidence after commitment given to accused. - Copy of the evidence of supplementary witnesses after commitment when the copy is given under Section 219 of the said Code to an accused person.