Section 68(2) in Rules of the High Court of Judicature for Rajasthan, 1952
(2)[x x x] for intervention in a writ, appeal or other proceeding.[x x x] [Clauses (3). (4) & (5) deleted by No. G.S.R. 78, dated 16-8-1976 ; published in Rajasthan Gazetted part IV-c dated 2-9-76, p. 80.]
