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[Cites 0, Cited by 0] [Section 7(6)] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(6)(b) in Rajasthan Civil Services (Pension) Rules, 1996

(b)judicial proceedings shall be deemed to be instituted -
(i)in the case of criminal proceeding, on the date on which the complaint or report of a police officer, of which the Magistrate takes cognizance, is made, and
(ii)in the case of civil proceedings, on the date the plaint is presented in the court.