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 184 in The Rajasthan Law And Judicial Department Manual, 1952

184. Public Prosecutor to appear in pauper cases only when directed by the Collector.

- The Public Prosecutor should not appear to oppose an application to sue in forma pauperis unless directed to do so by the Collector. He should, however, appear to oppose all applications for leave to appeal in forma pauperis.