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[Cites 0, Cited by 0] [Section 111] [Entire Act]

State of Jharkhand - Subsection

Section 111(5) in Criminal Court Rules of the High Court of Judicature at Patna

(5)The charge under which the trial has been held, amended or otherwise: with a record thereon that it has been read and explained to the accused, and the plea of the accused.