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State of Rajasthan - Section

Section 368 in Rules of the High Court of Judicature for Rajasthan, 1952

368. Warrant.

- In any case in which the Court orders any person in custody to be brought before it, or before a Court-martial or before any Commissioners, or to be removed from one custody to another a warrant shall be prepared and signed by the Registrar and sealed with the seal of the Court.