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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Rajasthan - Subsection

Section 25(2) in The Rajasthan Law And Judicial Department Manual, 1952

(2)He shall also keep in close touch with the District Superintendent of Police, and other responsible police officers in the discharge of his duties in the criminal courts, and shall furnish such police officers with any information or reports relating to such cases as may reasonably be demanded from him.