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[Cites 0, Cited by 0] [Section 207] [Entire Act]

State of Rajasthan - Subsection

Section 207(a) in The Rajasthan Law And Judicial Department Manual, 1952

(a)All Public Prosecutors shall send a return to the Legal Remembrancer on the first of every month in form of Appendix III. When there are no cases to be entered in the return it shall be sent blank.