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[Cites 0, Cited by 0] [Section 109] [Entire Act]

State of Rajasthan - Subsection

Section 109(1) in The Rajasthan Law And Judicial Department Manual, 1952

(1)The Secretary to the Government in the appropriate department shall, after examining the case and recording his opinion on the merits thereof, send the papers to the Law and Judicial Department for advice.