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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Rajasthan - Subsection

Section 29(2) in The Rajasthan Law And Judicial Department Manual, 1952

(2)This rule should be employed only to tide over temporary inability of the Public Prosecutor and should not be used if there is reason to believe that the inability is likely to be prolonged in the latter case the District Magistrate should make proposals for the appointment of a successor, either temporarily or permanently, as the circumstances may require.