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State of Rajasthan - Section

Section 53 in The Rajasthan Law And Judicial Department Manual, 1952

53. Responsibility of prosecuting inspector.

- The responsibility of deciding whether an appeal is important enough to require the representation of Government rests primarily with the prosecuting inspector or prosecuting sub-inspector who will be subject to the control of his superior officers. His responsibility extends to appeals in all cases, whether originally challenged by the police or not.