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[Cites 0, Cited by 0] [Section 115] [Entire Act]

State of Jharkhand - Subsection

Section 115(3) in Criminal Court Rules of the High Court of Judicature at Patna

(3)All other papers not included in File A, except documents admitted as evidence during the trial, that is, exhibits which are dealt with in a separate rule.Complaints dismissed under Section 203, Criminal Procedure Code.