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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Rajasthan - Subsection

Section 75(3) in The Rajasthan Law And Judicial Department Manual, 1952

(3)If the case falls within the scope of sub-section (l)(a) of Section 195 of the Code of Criminal Procedure, 1898 (V of 1898), the complaint should contain a statement that, with reference to that section, the complainant is the public servant concerned.