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State of Rajasthan - Section

Section 801B in Rules of the High Court of Judicature for Rajasthan, 1952

801B. Definitions.

- (i) "Act" means the Hindu Marriage Act, 1955 (Act XXV of 1955).
(ii)"Code" means the Code of Civil Procedure, 11908.
(iii)"Court" means the Court mentioned in section 3(b) of the Act.