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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Rajasthan - Subsection

Section 91(2) in The Rajasthan Law And Judicial Department Manual, 1952

(2)If the trial is held at district headquarters, the Public Prosecutor shall be instructed to appear. In simple cases where representation by counsel is not recommended, the District Magistrate shall instruct the Prosecuting Inspector or Prosecuting Sub-Inspector to conduct the prosecution.