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

State of Rajasthan - Subsection

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

(vii)a separate series of numbers shall run in each Court before which the proceedings are laid under section 122(2) of the Code or to which case is submitted under section 322 or section 323 or section 325 of the Code. Every number in this series shall be followed by the word 'REFERRED';