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[Cites 0, Cited by 0] [Section 308] [Entire Act]

State of Jharkhand - Subsection

Section 308(a) in Criminal Court Rules of the High Court of Judicature at Patna

(a)A plus and minus memorandum in the form given below but including the figures of the Subordinate Courts, as well as those of District Magistrate's own Court, shall be appended to the Statement of Deposit Receipts, prescribed in rule 306:-