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State of Rajasthan - Section

Section 114 in The General Rules (Civil), 1986

114. Public officer summoned for personal appearance.

- Neither of the preceding two rules apply where an officer or a soldier, sailor or airman in the Military, Naval or Air Force of the Union of India or a public officer or an employee of Indian Railway or local authority is summoned as a defendant under Order V, Rule 1. In such cases he shall make his own arrangements if he wishes to appear in court in person.