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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(2) in The Rajasthan Law And Judicial Department Manual, 1952

(2)The Public Prosecutor may be instructed by the District Magistrate to appear in any criminal proceedings in any other court in the area for which he is appointed:Provided that he shall not be so instructed unless he is willing to act and can do so without detriment to the discharge of his other duties under this rule