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[Cites 0, Cited by 0] [Section 135(1)] [Section 135] [Entire Act]

State of Rajasthan - Subsection

Section 135(1)(iii) in Rules of the High Court of Judicature for Rajasthan, 1952

(iii)one extra copy [in addition to (i) & (ii) above] [Substituted by No. 6/SRO, dated 1-6-1965, published in Rajasthan Gazetted part IV-V, dated 17-6-65.] in cases of appeals or writs from orders of the Election Tribunals for transmission to the Election Commission.