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[Cites 0, Cited by 0] [Section 138] [Entire Act]

State of Rajasthan - Subsection

Section 138(1) in The Rajasthan Law And Judicial Department Manual, 1952

(1)If he considers that an appeal should be field, he shall submit a report, through the Head of the Department for the orders of the Government, giving his reasons for recommending an appeal.