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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(1)(b) in Rules Regarding Prosecution of Criminal Cases Instituted at the Instance of the Departmental Officers

(b)As soon as a reasonable suspicion exists that a criminal offence has been committed, the senior officer of the department concerned present in the station shall report to the District Magistrate and ask for a regular Police investigation under the Code of Criminal Procedure, 1898.