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[Cites 0, Cited by 0] [Section 114(6)] [Section 114] [Entire Act]

State of Jharkhand - Subsection

Section 114(6)(a) in Criminal Court Rules of the High Court of Judicature at Patna

(a)Deposition of witnesses for the prosecution examined at the trial in chronological order, except that, when a witness has been cross-examined, or re-examined in a later stage of the proceedings, such cross-examination, or re-examination shall be attached to his original deposition.