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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Rajasthan - Subsection

Section 48(3) in The Rajasthan Law And Judicial Department Manual, 1952

(3)The Legal Remembrancer will refuse to answer any demi-official reference wherein a departmental officer seeks for arguments to support him in a controversy with his departmental superior, unless the reference is made through the departmental superior.