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State of Jharkhand - Section

Section 239 in Criminal Court Rules of the High Court of Judicature at Patna

239.

The Court does not consider it necessary to prescribe the use of any particular form of Report; but the Report, in whatever form should contain such remarks as suggest themselves on a consideration of the figures entered in the statements. Any great variation between the result exhibited for the year under report and for the previous year should receive notice and be explained, if possible.