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State of Rajasthan - Section

Section 179 in Rajasthan Registration Rules, 1955

179. Reports of prosecutions.

- A preliminary report of all prosecutions instituted under Part XIV of the Act shall be made to the Inspector-General as soon as any such prosecution is commenced setting forth briefly the circumstances which led to the prosecution. As soon as possible after decision a full report shall be made to the Inspector-General accompanied by a copy of the judgment of the court.