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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Bihar - Subsection

Section 29(x) in Criminal Court Rules of the High Court of Judicature at Patna

(x)If a prisoner produced for the purpose of making a confession declines to make any, the Magistrate before whom he is brought shall record on Form no. (M) 2 the refusal of the prisoner in his own words, and shall also record any statement which the prisoner may desire to make in lieu of a confession.