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

State of Jharkhand - Subsection

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

(x)If a prisoner produced for the purpose of making a confession declines to make any, the Magistrate before whom he is brought shall record on Form no. (M)2 the refusal of the prisoner in his own words, and shall also record any statement which the prisoner may desire to make in lieu of a confession.