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[Cites 0, Cited by 0] [Section 186(13)] [Section 186] [Entire Act]

State of Jharkhand - Subsection

Section 186(13)(d) in Criminal Court Rules of the High Court of Judicature at Patna

(d)copy or translation of the judgement in a summons-case when the accused person to whom the copy or translation is given under Section 371 of the said Code is in Jail;