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State of Rajasthan - Section

Section 39 in The Rajasthan High Court Ordinance 1949

39. Establishment of a Court to hear appeals from the High Court.

- The Rajpramukh may, whenever it seems to him expedient so to do by an Ordinance or order constitute a Court to hear appeals from the judgments, decrees or orders of the High Court and may make such consequential or incidental provisions as may be necessary.