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State of Rajasthan - Section

Section 11 in Rules of the High Court of Judicature for Rajasthan, 1952

11. Exercise of powers by other officer.

- The Chief Justice may authorise the Deputy Registrar or any other officer to exercise such functions, powers and duties of the Registrar under these Rules, as he may by order assign to him.In the absence of such officer, the Registrar shall himself exercise such functions, powers and duties, as may have been assigned to him by the Chief Justice under this rule.