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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Rajasthan - Subsection

Section 44(2) in The Rajasthan High Court Ordinance 1949

(2)The Chief Justice shall be responsible for the distribution and conduct of the business of the High Court, and shall determine which Judge in each case will sit alone and which Judges of the Court will constitute a Bench.