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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Rajasthan - Subsection

Section 44(3) in The Rajasthan Law And Judicial Department Manual, 1952

(3)When a reference by a head of department who is also a secretary to Government, relates to a civil suit by or against Government, it shall be made by official letter in accordance with the procedure laid down in Part IV.