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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(b) in Rajasthan Special Courts Act, 2012

(b)"authorized officer" means any serving officer belonging to Rajasthan Judicial Service and who is or has been Sessions Judge or Additional Sessions Judge, nominated by the State Government with the concurrence of the High Court for the purpose of section 3;