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State of Bihar - Section

Section 180 in Criminal Court Rules of the High Court of Judicature at Patna

180.

Cost awarded under [Section 359] [Substituted by C.S. No. 65.] Cr.P.C. and compensation awarded under [Sections 250 and 357] [Substituted by C.S. No. 65.] of the Code of Criminal Procedure shall be realized by Magistrates of their own motion, and without payment or recovery of process-fee.