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State of Rajasthan - Section

Section 22 in The Rajasthan High Court Ordinance 1949

22. Extraordinary original criminal jurisdiction.

- The High Court shall have extraordinary original criminal jurisdiction over all persons residing in places within the jurisdiction of any Court subject to its superintendence, and shall have authority to try at its discretion any such persons brought before it on charges preferred by any Magistrate or other officer specially empowered by the Government in that behalf.