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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(ii) in Rajasthan Petty Offences (Triable by Special Judicial Magistrates) Rules, 1997

(ii)Every Special Judicial Magistrate except those mentioned in Rule 4(a) and (b) above shall undergo fifteen days training, with the Chief Judicial Magistrate of the area under the supervision of Sessions Judge: