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[Cites 0, Cited by 0] [Section 181] [Entire Act]

State of Rajasthan - Subsection

Section 181(3) in The Rajasthan Law And Judicial Department Manual, 1952

(3)The Public Prosecutor may, if necessary, take steps for obtaining an adjournment of the hearing of the application for a period sufficient for the completion of the enquiry by the Collector.