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State of Rajasthan - Section

Section 97 in Rules of the High Court of Judicature for Rajasthan, 1952

97. Application for declaration that the case is a fit one for appeal in the case of a judgment by one Judge.

- Where a Special Appeal from the judgment of one Judge does not lie unless such Judge has declared that the case is a fit one for appeal, an application for such declaration may be made orally before or at the time when the judgment is delivered. No such application shall be entertained later. The Court shall thereupon record an order granting or refusing to grant such declaration.Section C-Service of Notice