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[Cites 0, Cited by 0] [Section 257] [Entire Act]

State of Jharkhand - Subsection

Section 257(c) in Criminal Court Rules of the High Court of Judicature at Patna

(c)Registering Authority on receiving the application may-
(i)dispose of it at once when the person proposed is known to it, or
(ii)refer it to the Bar Association or the mukhtar' Association as the case may be, for their opinion, or
(iii)make such other inquiry as it thinks necessary.