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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Rajasthan - Subsection

Section 95(1) in Rules of the High Court of Judicature for Rajasthan, 1952

(1)After the decree or formal order has been corrected or altered as directed by the Registrar or the Judge, as the case may be, it shall be signed by the Deputy Registrar and sealed with the seal of the Court.