Section 203 in Rules of the High Court of Judicature for Rajasthan, 1952
203. Communication of estimate.
- Immediately on the preparation of the estimate the Deputy Registrar shall despatch under his signature, a copy of the estimate by post under registered cover to the person mentioned in this behalf in the application for paper book and also deliver a copy thereof to the Advocate concerned. No other notice of such estimate shall be given.
