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State of Rajasthan - Section

Section 346 in Rules of the High Court of Judicature for Rajasthan, 1952

346. Recommendation for mercy.

- In a case in which the Court makes a recommendation to the State Government for the exercise of the prerogative of mercy, copy of the Court's judgment together with a copy of the judgment of the Court below shall be forwarded to the State Government along with a letter setting out the recommendation. Where a printed paper-book has been prepared, a copy of such paper-book shall also be forwarded along with the letter.