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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Rajasthan - Subsection

Section 69(1) in Rajasthan Stamp Rules, 2004

(1)When prosecution has been launched, the Collector shall move the Magistrate, seized of the case to take action, if such action has not already been taken by the Magistrate of his own motion, for the production of the original instrument in court under section 91 or section 93 of the Code of Criminal Procedure, 1973.