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State of Bihar - Section

Section 85 in Criminal Court Rules of the High Court of Judicature at Patna

85.

Irrespective of the procedure prescribed in rule 83 above the Appellate Court shall, for the information of the appellant, notify to the officer in charge of the jail in which such appellant is confined the result of his appeal. The notification shall be made in Form no. (M) 17, Vol. II.