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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(iii) in Rajasthan Petty Offences (Triable by Special Judicial Magistrates) Rules, 1997

(iii)The State Government shall send the names of persons out of the panel so prepared to the High Court for issuing appointment orders of Special Judicial Magistrates.