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[Cites 0, Cited by 0] [Section 111] [Entire Act]

State of Bihar - Subsection

Section 111(6) in Criminal Court Rules of the High Court of Judicature at Patna

(6)Any documents or document connected with the offence charged, or in respect of which the charge is made, e.g., the statements made by the accused, which form the subject of a charge of giving false evidence, document said to be forged, etc.