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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(2) in Rules Regarding Prosecution of Criminal Cases Instituted at the Instance of the Departmental Officers

(2)The departmental authorities should consult the District Magistrate and submit a complete report to Government through the Head of the Department concerned. Further steps to be taken will be indicated in Government's orders.