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State of Rajasthan - Section

Section 145 in The Rajasthan Revenue Courts Manual, 1956

145. Dates to be filed by Office.

- In summonses and notices the date of appearance/hearing and the date of issue shall be filled up by the office of the court and Presiding Office or the Reader, to whom such authority may have been delegated, shall sign the summons/notice and also put the date of signature.