Section 158 in Rules of the High Court of Judicature for Rajasthan, 1952
158. Issue of notice by Registrar in certain cases.
- First appeals under section 18 of the Rajasthan High Court Ordinance, and references under sub-sections (1) and (2) of section 66 of the Indian Income-tax Act. if bound in order, shall be submitted to the Registrar for an order for issue of notice for hearing parties.
