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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Rajasthan - Subsection

Section 48(2) in The Rajasthan Law And Judicial Department Manual, 1952

(2)Any opinion expressed by the Legal Remembrancer on a demi-official reference may only be used on the responsibility of the departmental officer concerned; and may not be quoted or referred to as an opinion of the Legal Remembrancer.