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State of Rajasthan - Section

Section 303 in Rules of the High Court of Judicature for Rajasthan, 1952

303. Duties of Court Officer.

- It shall be the duty of the Court Officer to be in attendance at the trial, to look after the arrangement regarding the witnesses and jurors, calling them into the Court rooms as required, the payment of allowances and diet monies to them and other matters connected with the trial.