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[Cites 0, Cited by 0] [Section 176] [Entire Act]

State of Rajasthan - Subsection

Section 176(3) in The Rajasthan Law And Judicial Department Manual, 1952

(3)Under section 93 of the Code, the powers conferred by section 91 and 92 on the Advocate-General are exercised with the previous sanction of the State Government also by the Collectors within their respective districts.