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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(1)(c) in The Rajasthan Law And Judicial Department Manual, 1952

(c)he shall appear, when instructed by the District Magistrate, in any criminal proceedings in any court, at the head quarters of the district in which he resides.