Section 518 in Rules of the High Court of Judicature for Rajasthan, 1952
518. Copies of orders passed by the Court to be sent to the Appellate Tribunal.
- Copies of any orders passed by the Court under [sub-section] [Indian Income Tax. 1922 repealed by Act No. 43 of 1961. section 66(2) (3) (4) and (5)of the old Act analogous to sections 256, 258 and 260 respectively of the new Act] (2), (3) and t4) or any judgment delivered by it under sub-section (5) of section 66 of the Act. shall be sent forthwith to the Registrar of the Appellate Tribunal under the seal of the Court and the signature of the Registrar.
