Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 25] [Entire Act] State of Rajasthan - Subsection Section 25(ii) in The General Rules (Criminal), 1980 (ii)in the Court of a Magistrate on receiving a case under section 192 of the Code or by transfer or by submission under section 322 of the Code, as soon as the case is received;
