Section 801R(2)(b) in Rules of the High Court of Judicature for Rajasthan, 1952

[Cites 0, Cited by 0] [Section 801R(2)] [Section 801R] [Entire Act]

(b)The Court, may, if it so deems fit, frame, try, and decide the issue as to the propriety of the leave granted as a preliminary issue.

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