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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Rajasthan - Subsection

Section 55(1) in The Rajasthan Law And Judicial Department Manual, 1952

(1)On receipt of an order notifying the commitment of an accused to the Court of Session as provided in rule 17(1) the Public Prosecutor shall conduct the prosecution on behalf of Government in that court.