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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Rajasthan - Subsection

Section 91(3) in The Rajasthan Law And Judicial Department Manual, 1952

(3)If the trial is at a place other than the district headquarters, ordinarily a local Private Legal Practitioner shall be engaged.Note:- For purpose of this rule, cases of resistance or obstruction to legal process and escape from arrest are not simple cases.