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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Rajasthan - Subsection

Section 70(2) in The Rajasthan Law And Judicial Department Manual, 1952

(2)When applying for Government’s sanction under sub-rule (1) the District Magistrate should explain the reasons for which such assistance is considered necessary and, if such application is made at the instance of the Advocate General that fact should also be stated. It should not be assumed that Government’s sanction will be given as a matter of routine.