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[Cites 0, Cited by 0] [Section 114] [Entire Act]

State of Jharkhand - Subsection

Section 114(8) in Criminal Court Rules of the High Court of Judicature at Patna

(8)List of articles connected with the offence which have been proved and exhibited but which cannot be attached to the record, e.g., any weapons used in commission of an offence, stolen property, etc., etc.