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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Rajasthan - Subsection

Section 95(1) in The Rajasthan Law And Judicial Department Manual, 1952

(1)The Magistrate committing any person for trial to a court of Session on a charge involving a capital sentence shall report whether the accused was represented by counsel in the proceedings before him and, if not, whether the accused can afford to engage one for his trial in the Court of Session.