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[Cites 0, Cited by 0] [Section 71(1)] [Section 71] [Entire Act]

State of Rajasthan - Subsection

Section 71(1)(c) in The Rajasthan Court Fees and Suits Valuation Act, 1961

(c)the fixing by District and Sessions Judges and District Magistrates of the number of process servers necessary to be employed for the service and execution of processes issued from their respective courts and the Courts subordinate thereto: