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State of Rajasthan - Section

Section 668 in Rules of the High Court of Judicature for Rajasthan, 1952

668. Adjournment.

- The Chairman may, with the consent of the meeting, adjourn it from time to time, but the adjourned meeting shall be held at the same place as the original place of meeting unless in the resolution for adjournment another place is specified, or unless the Judge otherwise directs.