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State of Rajasthan - Section

Section 9 in Rules Regarding Prosecution of Criminal Cases Instituted at the Instance of the Departmental Officers

9. District Magistrate to assist Railway authorities

- When prosecutions are instituted by a Railway Authority, the District Magistrate should give it any advice required regarding preliminary formalities and should put them into communication with the Public Prosecutor, or other suitable legal practitioner, if a prosecuting counsel is required.