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State of Rajasthan - Section

Section 484 in The General Rules (Civil), 1986

484. Grant of leave of absence to a petition writer.

- Senior most judicial officer at any place may grant leave of absence for any period to a petition writer of his Court and may grant not exceeding for more than one month a temporary licence to any competent person of good character to act as petition writer during such absence or for such period thereof as he may deem necessary.