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State of Rajasthan - Section

Section 167 in Rules of the High Court of Judicature for Rajasthan, 1952

167. No party entitled to summon record without payment of requisite costs.

- Except as provided in rules 163 and 164, no record shall be summoned from another Court at the instance of a party unless the cost of summoning such record, if any, has been previously paid by such party.