Section 200(5)(b) in The Rajasthan Law And Judicial Department Manual, 1952

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State of Rajasthan - Subsection

Section 200(5)(b) in The Rajasthan Law And Judicial Department Manual, 1952

(b)If the Administrative Department considers that representation in any such case by a Law Officer is necessary, it shall send the papers to the Law and Judicial Department for being forwarded to the Government Advocate for necessary action. Where representation is not considered necessary, the Government Advocate at Jodhpur should be informed, accordingly, through the Law and Judicial Department in such a case no return shall be filed in the High Court.

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State of Rajasthan - Subsection

Section 200(5)(b) in The Rajasthan Law And Judicial Department Manual, 1952