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[Cites 0, Cited by 0] [Section 132(1)] [Section 132] [Entire Act]

State of Rajasthan - Subsection

Section 132(1)(c) in Rules of the High Court of Judicature for Rajasthan, 1952

(c)a copy of the judgment of the Court of first instance where the appeal or application is directed against an appellate decree or order: