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[Cites 0, Cited by 0] [Section 327(1)] [Section 327] [Entire Act]

State of Rajasthan - Subsection

Section 327(1)(ii) in Rules of the High Court of Judicature for Rajasthan, 1952

(ii)where the State is not the appellant, to the Government Advocate and where the State is the appellant, to the respondents as also to the Court appealed from.