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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(1)(b) in The Rajasthan Law And Judicial Department Manual, 1952

(b)he shall appear, when instructed by the District Magistrate, in appeals, references, revisions and other miscellaneous criminal proceedings before such court of Session: and