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[Cites 0, Cited by 0] [Section 186(13)] [Section 186] [Entire Act]

State of Jharkhand - Subsection

Section 186(13)(c) in Criminal Court Rules of the High Court of Judicature at Patna

(c)copy or translation of a judgement in a case other than a summons-case, and copy of the heads of the Judge's charge to the Jury, when the copy or translation is given under Section 371 of the said Code to an accused person;