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State of Jharkhand - Section

Section 130 in Criminal Court Rules of the High Court of Judicature at Patna

130.

A list of such articles admitted in evidence shall be prepared by the clerk of the Court, and shall be signed by the Judge/Magistrate. The articles shall be entered in the list in the order in which they are admitted and marked. [For form of list see Form No. (M) 22, Volume II.]