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[Cites 0, Cited by 0] [Section 200(5)] [Section 200] [Entire Act]

State of Rajasthan - Subsection

Section 200(5)(a) in The Rajasthan Law And Judicial Department Manual, 1952

(a)Where in any petition under Article 226 of the Constitution any officer has been made a party in a judicial or quasi-judicial capacity, such officer shall prepare a return answering para-wise all the points raised in the petition and send the same to the Administrative Department concerned, with his opinion whether representation on his behalf by a Law Officer is necessary.