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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Bihar - Subsection

Section 83(d) in Criminal Court Rules of the High Court of Judicature at Patna

(d)In the event of the conviction and sentence being set aside and a retrial ordered the Court directing the retrial shall communicate its order to the Jail authorities with a view to the necessary action being taken under rule 513 of the Jail Code. [G.L. 4/40].