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State of Rajasthan - Section

Section 294 in Rules of the High Court of Judicature for Rajasthan, 1952

294. Notice under section 335, Criminal Procedure Code.

- After the date of hearing has been fixed, such officer as the Chief Justice directs shall give the necessary notice in the Official Gazette, as required by sub-section (3) of section 335 of the Code of Criminal Procedure, 1898.