Section 697 in Rules of the High Court of Judicature for Rajasthan, 1952
697. Prison to arrested which on warrant is to be taken.
- Where the Court issues a warrant for the arrest of a person under any provision of the Act or these Rules, the prison to be named in the warrant of arrest to which the person shall be committed shall, unless the Court otherwise orders, be the prison to which commitments are made by the Court in the exercise of its ordinary jurisdiction.Section -JDisclaimer of property
