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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(4) in The Rajasthan Lokayukta and Up-Lokayuktas Act, 1973

(4)The Prosecution in relation to a complaint made under Sub section (3) shall be conducted by the Public Prosecutor and all expenses connected with such prosecution shall be borne by the State Government.