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State of Rajasthan - Section

Section 72 in The Rajasthan Law And Judicial Department Manual, 1952

72. Expedience of consulting District Magistrate in all cases.

- Before launching a prosecution a Government officer should consult the District Magistrate informally regarding the procedure to be adopted, unless the case is of a kind which is frequently launched by the department to which such officer belongs and the procedure is familiar to him. In all cases of doubt the District Magistrate should be consulted.