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State of Rajasthan - Section

Section 71 in The Rajasthan Law And Judicial Department Manual, 1952

71. Scope of the rules

- These rules relate to the departmental prosecutions, i.e., criminal cases instituted at the instance of a Government officer relating to acts of which he has knowledge in his official capacity. They are intended mainly to help officers who have no experience of the procedure followed in the institution and conduct of cases in criminal courts.