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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Rajasthan - Subsection

Section 25(1) in The Rajasthan Law And Judicial Department Manual, 1952

(1)The Public Prosecutor should apply for any instructions he may need to the District Magistrate, and shall keep in close touch with him in the discharge of his duties in the criminal courts.