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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Andhra Pradesh - Subsection

Section 32(1)(a) in Criminal Rules of Practice and Circular Orders, 1990

(a)the Magistrate has explained to the accused that he is under no obligation at all to answer any question and that he is free to speak or refrain from speaking as he pleases; and