Section 348 in Rules of the High Court of Judicature for Rajasthan, 1952
348. Registrar to sign complaint under Chapter XXXV of the Code of Criminal Procedure.
- Where an order has been passed under Chapter XXXV of the Code of Criminal Procedure that a complaint be made, such complaint shall be drawn up and signed by the Registrar, after it has been approved by the Judge or Judges passing the order.
