Section 389(4) in Rules of the High Court of Judicature for Rajasthan, 1952
(4)[ As soon as notice under clause (b) is served a certificate as to the date or dates on which the said notice was served, shall be sent to the Supreme Court] [Substituted, by Notification. dated 16-11-1966.].[390 to 392. Deleted.] [390 to 392 deleted by Notification dated 16-11-1966.]
