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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Rajasthan - Subsection

Section 75(1) in The Rajasthan Law And Judicial Department Manual, 1952

(1)When the case does not fall within the scope of section 197 of the Code of Criminal Procedure. 1898 (V of 1898) the officer instituting the prosecution should sent a written complaint to the Magistrate having jurisdiction.