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State of Rajasthan - Section

Section 6 in Rajasthan Relief of Agricultural Indebtedness Rules, 1957

6. manner of issue of notice under section 6 (3).

— The notice of admission of an application under sub-section (1) of section 6 shall be sent to the court concerned by registered post at the expense of the applicant or through the applicant if not much time is left for sending such notice by post.