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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(3) in The Rajasthan Law And Judicial Department Manual, 1952

(3)He is authorised to act for Government in respect of all judicial proceedings in any civil court within the State and is the recognised agent of Government under rule 2 of Order 27 of the First Schedule to Code of Civil Procedure. 1908 (5 of 1908).