Section 34(2)(ii) in The Rajasthan Law And Judicial Department Manual, 1952

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State of Rajasthan - Subsection

Section 34(2)(ii) in The Rajasthan Law And Judicial Department Manual, 1952

(ii)for reference or revision or miscellaneous criminal proceeding (not specifically provided for) involving any number of persons, whether they have applied jointly or severally but subject to the proviso that there is a joint hearing in respect of all- Rs. 25/-:

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State of Rajasthan - Subsection

Section 34(2)(ii) in The Rajasthan Law And Judicial Department Manual, 1952