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State of Rajasthan - Section

Section 116 in The Rajasthan Law And Judicial Department Manual, 1952

116. Orders of Government on report.

- Orders of Government on the report will be obtained by the Law and Judicial Department through the Secretary to Government concerned with the subject- matter of the suit. The Orders will be communicated to the officer-in-charge by the Law and Judicial Department through the Head of the Department together with any instructions which may be necessary. The notes recorded by the Law and Judicial Department in the case should be treated as confidential.