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[Cites 0, Cited by 0] [Section 125] [Entire Act]

State of Rajasthan - Subsection

Section 125(f) in The Rajasthan Law And Judicial Department Manual, 1952

(f)any other, material facts, e.g., the circumstances of the proposed defendant, any special reasons for the institution of the suit apart from the amount claimed, whether its decision will affect other claims, and the like.