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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Rajasthan - Subsection

Section 25(v) in The General Rules (Criminal), 1980

(v)the number in a regular case shall be the same as that belonging to the case in the register of case in a Magistrate's Court or in a Court of Sessions, even though the case is transferred. The case number of the Court from which the case has been received by transfer shall be shown in Red Ink;