Section 111(8)(b) in Criminal Court Rules of the High Court of Judicature at Patna

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State of Bihar - Subsection

Section 111(8)(b) in Criminal Court Rules of the High Court of Judicature at Patna

(b)The depositions of witnesses who are absent at the trial, which are admitted under Section 33 of the Evidence Act, or [Section 299] [Substituted by C.S. No. 49.] of the Criminal Procedure Code or otherwise, e.g., Depositions of witnesses taken on commission;

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State of Bihar - Subsection

Section 111(8)(b) in Criminal Court Rules of the High Court of Judicature at Patna