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

State of Jharkhand - Subsection

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

(ix)A prisoner who has been produced for the purpose of making a confession and who has declined to do so, or has made a statement which, from the point of view of the prosecution, is unsatisfactory, should in no circumstances be remanded to police custody.