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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(1) in The Rajasthan Law And Judicial Department Manual, 1952

(1)The Advocate General is appointed, under Section 492 of the [Code of Criminal Procedure, 1898 (V of 1898)] [Section 492 corresponds to Section 24(1) of Criminal Procedure Code, 1974.] to be Public Prosecutor for all cases before the High Court.