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State of Rajasthan - Section

Section 745L in Rules of the High Court of Judicature for Rajasthan, 1952

745L.

After the pleadings in the election petition are received, a date shall be fixed, at the direction of the Judge, for (1) discovery of documents, (2) inspection of the documents disclosed, and (3) the production of documents which are in the possession and power of the parties.