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State of Rajasthan - Section

Section 88 in The Rajasthan Law And Judicial Department Manual, 1952

88. Scope of the Chapter.

- These rules relate to the prosecution of complaints by courts, whether civil, criminal or revenue, in respect of offences connected with the administration of justice e.g. perjury, resistance to attachment, other resistance to lawful authority escape from arrest, disobedience of a court's order, etc.