Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 62 in The Rajasthan Law And Judicial Department Manual, 1952

62. Public ProsecutorÂ’s duty to report results.

- It shall be the duty of the Public Prosecutor to report immediately to the District Magistrate the result of every criminal case conducted by him. A copy of the report shall be forwarded simultaneously to the District Superintendent of Police.