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[Cites 0, Cited by 0] [Section 159] [Entire Act]

State of Rajasthan - Subsection

Section 159(1) in Rules of the High Court of Judicature for Rajasthan, 1952

(1)In the case of appeals, petitions and applications other than those dealt with under rule 158, the Registrar shall fix a date for hearing by the appropriate Bench. Intimation of the date shall be given to party or his counsel andhis signature taken on the order sheet in token of receipt of intimation.