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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Rajasthan - Subsection

Section 83(1) in The Rajasthan Law And Judicial Department Manual, 1952

(1)When a prosecution is instituted against a Government servant for anything done by him in his official capacity he shall at once inform his superior officer and the head of the department and report to them as soon as possible thereafter the facts and circumstances of the cases.