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State of Rajasthan - Section

Section 361 in Rules of the High Court of Judicature for Rajasthan, 1952

361. Orders by the Judge.

- Where a Judge in a perusal of a judgment directs that the record be sent for or notice issued, the appropriate procedure prescribed by these rules therefor shall be followed. If the order passed by the Judge contains a criticism of the judgment, it shall be put up before the Registrar for necessary orders.