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[Cites 0, Cited by 0] [Section 223(2)] [Section 223] [Entire Act]

State of Rajasthan - Subsection

Section 223(2)(a) in Rules of the High Court of Judicature for Rajasthan, 1952

(a)PART I:- to consist of pleadings, oral evidence, judgment and decree and proceedings of the Court below and the grounds of appeal and cross objection, if any, filed in the High Court.