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State of Rajasthan - Section

Section 40 in The Rajasthan Law And Judicial Department Manual, 1952

40. Scope of the Chapter

- This Chapter relates to the advice given by the Legal Remembrancer to Government on legal matters arising in the discharge of their current administrative duties. It does not relate to matters on which litigation has already been launched or is definitely proposed. These matters are covered by the special provisions of Part III and IV.