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[Cites 0, Cited by 0] [Section 112] [Entire Act]

State of Jharkhand - Subsection

Section 112(3) in Criminal Court Rules of the High Court of Judicature at Patna

(3)All other papers not included in File A, except documents admitted as evidence during the trial, that is, exhibits, which are dealt with in a separate rule.B. Magistrates' RecordsWarrant and Summons Cases