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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Rajasthan - Subsection

Section 95(2) in The Rajasthan Law And Judicial Department Manual, 1952

(2)The Sessions Judge may appoint counsel on behalf of an unrepresented accused if he thinks fit, even when the committing Magistrate has considered that the accused has means enough to engage counsel himself.