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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Rajasthan - Subsection

Section 25(i) in The General Rules (Criminal), 1980

(i)in the Court of a Magistrate taking cognizance of an offences as soon as cognizance is taken, but if the case is at once made over under section 192 of the Code, it shall not be numbered as a case;