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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Jharkhand - Subsection

Section 29(vi) in Criminal Court Rules of the High Court of Judicature at Patna

(vi)A remand to police custody should not be allowed unless good and satisfactory grounds are shown for it; a general statement that the accused maybe able to give further information should not be accepted.