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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(2) in The Rajasthan Law And Judicial Department Manual, 1952

(2)The District Magistrate shall, by the 15th January each year, submit a report to Government through the District & Sessions Judge and the Divisional Commissioner upon the conduct and ability of the Public Prosecutor who has been confirmed under sub-rule (1). The report shall be marked confidentialÂ’.