Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 90 in The Rajasthan Law And Judicial Department Manual, 1952

90. Intimation to the District Magistrate.

- As soon as the complaint is drawn up, the court making the complaint shall, forward it through the District Magistrate of the district concerned giving a brief history of the case, and adding a recommendation to the District Magistrate whether the Government should be represented or not by counsel.