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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(2) in Rules of the High Court of Judicature for Rajasthan, 1952

(2)The Chief Justice may also, by a general or special order, allocate specified business for disposal to any other Judge or a Committee of Judge shall dispose of the same, subject to any special directions of the Chief Justice.