Section 143 in The Rajasthan Law And Judicial Department Manual, 1952
143. Responsibility of officer-in-charge or Public Prosecutor for timely action in appeals.
- The officer-in-charge or the Public Prosecutor if engaged shall be responsible for seeing that timely action is taken in appeals coming within the scope of Section 97 of the Code of Civil Procedure, 1908 (V of 1908).B. - Appeals to Supreme Court.
