Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Rajasthan - Section Section 61 in Rajasthan Stamp Rules, 1955 61. Collector not try cases as Magistrate. - A Collector who has sanctioned a prosecution under the Act should not himself try case in his capacity as a Magistrate.
