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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(3) in Rules Regarding Prosecution of Criminal Cases Instituted at the Instance of the Departmental Officers

(3)If the case falls within the scope of sub-section (1) (a) of section 195 of the Code, the complaint should contain a statement that, with reference to that section, the complainant is the public servant concerned.