Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act] State of Rajasthan - Subsection Section 19(1)(a) in The Rajasthan Law And Judicial Department Manual, 1952 (a)he shall conduct the prosecution in all cases committed to the Court of Session in the area for which he is appointed;