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[Cites 0, Cited by 0] [Section 159] [Entire Act]

State of Rajasthan - Subsection

Section 159(2) in The Rajasthan Law And Judicial Department Manual, 1952

(2)A Public Prosecutor has no authority and the Collector cannot authorise him to receive money direct from Court or from any person in-debted to the State, or to give receipts or valid discharges for any sum due to Government on any account whatsoever.