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State of Rajasthan - Section

Section 24 in The General Rules (Criminal), 1980

24. Summoning of officers of the Indian Security Press (Stamp Press) the Currency Notes Press and the Central Stamps Stores.

- The Presiding Officers may issue as for as possible, commissions under Section 284 of the Code for the examination of officers of Indian Security Press (Stamp Press), Currency Notes Press and the Central Stamps Stores, Nasik Road. Whenever their evidence is required in cases arising out of forged currency notes, stamps (Postal, Revenue, Judicial etc.) petrol coupons, excise banderoles and the like which are manufactured in the Indian Security Press and the Currency Notes Press, as their attendance in person involves considerable inconvenience to them and dislocation in their normal work.