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State of Rajasthan - Section

Section 9 in The Rajasthan Law And Judicial Department Manual, 1952

9. Withdrawal from prosecution.

- The Advocate General may not withdraw from a prosecution which he has been directed by Government to originate without first consulting the department of .Government which directed him to originate it nor may he withdraw from a prosecution originated by him suo motu without first consulting Government in the Law and Judicial Department.Government Advocates