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State of Rajasthan - Section

Section 369 in Rules of the High Court of Judicature for Rajasthan, 1952

369. Service of warrant.

- Such warrant shall, where the person is under detention in a jail, be forwarded by the Registrar to the officer incharge of the jail in which the prisoner is confined in every other case the warrant shall be served upon the person to whom it is directed, personally or otherwise as the Court may direct.