Section 144 in The Rajasthan Law And Judicial Department Manual, 1952
144. Advocate-Generals duty in respect of certificate under Article 132(1) of the Constitution.
- In every case before the High Court in which a substantial question of law as to the interpretation of the Constitution is involved and in which a notice is issued to the Advocate-General, he should request the High Court to state in its judgment whether or not it withholds a certificate under Article 132( 1) of the Constitution.
