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State of Rajasthan - Section

Section 352 in Rules of the High Court of Judicature for Rajasthan, 1952

352. Copy of judgment to be sent to the Magistrate.

- Where in a case decided by the Court the proceedings of a Magistrate were under consideration, an additional copy of the judgment shall be sent to the Sessions Judge for being forwarded to the Magistrate concerned through the District Magistrate.