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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Rajasthan - Subsection

Section 94(1) in The Rajasthan Law And Judicial Department Manual, 1952

(1)In any case which comes before a court of Session the court shall engage counsel at Government expense to defend the accused person if -
(a)the charge against him is such that a capital sentence is possible; and
(b)it appears that he has not engaged counsel and is not possessed of sufficient means to do so.