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[Cites 0, Cited by 0] [Section 311(1)] [Section 311] [Entire Act]

State of Rajasthan - Subsection

Section 311(1)(e) in Rules of the High Court of Judicature for Rajasthan, 1952

(e)the provision of law defining the offence of which the accused person was convicted or acquitted by such Court or under which he was dealt with by such Court;