Section 256 in Rules of the High Court of Judicature for Rajasthan, 1952
256. Production of documents.
- Subject to any orders that may be passed by the Court, the parties or their Advocates shall on the date fixed for the defendant's appearance produce all the documents in their possession on which they intend to rely.The Registrar or any other officer authorised by the Court may record admissions or denials on such documents.
