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

State of Jharkhand - Subsection

Section 111(16) in Criminal Court Rules of the High Court of Judicature at Patna

(16)If the trial involves a charge of previous convictions, the evidence for the prosecution to prove such convictions and the evidence for the defence, if any, and the final judgement and order as provided in clause (15).The following papers shall be subsequently added to complete the record :- [G.L. 12/22]