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

State of Bihar - Subsection

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

(b)copy of the evidence of supplementary witnesses after commitment, when the copy is given under Section 219 of the said Code to an accused person;