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[Cites 0, Cited by 0] [Section 119] [Entire Act]

State of Rajasthan - Subsection

Section 119(5) in Rules of the High Court of Judicature for Rajasthan, 1952

(5)As soon as a judgment marked A.F.R. has been received by the Superintendent, he shall send it to the Superintendent of the Copying Department for the preparation of as many copies as there are Journals on the approved list together with one copy for the Indian Law Reports (Rajasthan Series).