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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(1) in The Rajasthan Law And Judicial Department Manual, 1952

(1)The Public Prosecutor is the person to whom under sub-section (1) of Section 218 of the Code of Criminal Procedure, 1898 (V of 1898), orders notifying commitments are issued by Magistrates within the area for which he is appointed.