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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(1)(g) in Rules Regarding Prosecution of Criminal Cases Instituted at the Instance of the Departmental Officers

(g)If any prosecution results in the discharge or acquittal of any person, or in the imposition of sentences which appear to be inadequate, the senior officer of the . department concerned should at once consult the District Magistrate as to the advisability of instituting further proceedings. In revision or appeal, as the case may be, and if the District Magistrate is of opinion that further proceedings are necessary, should request him to proceed as he would in any other case.