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State of Jharkhand - Section

Section 208 in Criminal Court Rules of the High Court of Judicature at Patna

208.

[The forms of Periodical Statements] [The forms are reproduced as nos. (S) 1 to (S) 14 in Volume II.], entered under the heading of "Appendix A" in the list at the beginning of Volume II, are prescribed for adoption by the criminal courts shown against each. On the forms themselves some introductions for observance will be found, and the following general instructions are also issued, in order to secure the correct and uniform preparation of the statements.