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State of Rajasthan - Section

Section 831 in Rules of the High Court of Judicature for Rajasthan, 1952

831. Identification of the applicant.

- If the person to whom the money is payable appears in person and is not personally known to the Deputy Registrar, no order for repayment shall be made until he has been identified by an Advocate or any other person known to the Deputy Registrar.