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 54 in The Rajasthan Law And Judicial Department Manual, 1952

54. Representation of Government in appeal before Magistrates.

- In these appeals representation of Government will, as a rule, be unnecessary, and where it is deemed necessary the police prosecuting staff should be sufficient. In rare cases involving intricate questions of law, the District Magistrate may engage the Public Prosecutor.B.- In Courts of Session