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[Cites 0, Cited by 0] [Section 861] [Entire Act]

State of Rajasthan - Subsection

Section 861(1) in Rules of the High Court of Judicature for Rajasthan, 1952

(1)A person other than a party to the case may also apply for an order for the inspection of a record or any paper or papers contained therein provided he clearly states in his application the reason why such inspection is desired.