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[Cites 0, Cited by 0] [Section 114(6)] [Section 114] [Entire Act]

State of Jharkhand - Subsection

Section 114(6)(b) in Criminal Court Rules of the High Court of Judicature at Patna

(b)Deposition of witnesses who are absent at the.trial, which had been admitted in evidence under section 32 of the Evidence Act, or otherwise.