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[Cites 0, Cited by 0] [Section 323] [Entire Act]

State of Rajasthan - Subsection

Section 323(2) in Rules of the High Court of Judicature for Rajasthan, 1952

(2)Every application for bail in a case which is under investigation or which is pending in a lower Court shall state whether applications for bail had or had not been previously made before the Magistrate and the Sessions Judge concerned and the results of such applications, if any.