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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Rajasthan - Subsection

Section 24(2) in The Rajasthan Law And Judicial Department Manual, 1952

(2)He shall not take up any criminal case on behalf of any private person, whether a complainant or an accused, in which he has reason to believe that his services have been or likely to be requisitioned by Government.