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State of Rajasthan - Section

Section 140 in The Rajasthan Law And Judicial Department Manual, 1952

140. Departmental assistance to counsel conducting an appeal.

- The officer-in-charge shall render all possible assistance to the counsel appearing for Government in an appeal; and he should himself be present at the hearing of a complicated case, or should arrange for the attendance of an officer competent to advise counsel on the facts and on technical matters.