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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Rajasthan - Subsection

Section 71(3) in Rules of the High Court of Judicature for Rajasthan, 1952

(3)When an order is recorded by the Court or the Registrar on the order-sheet, a note thereof shall also be made by the Reader on the paper to which the order relates. When an order is recorded by the Court or the Registrar elsewhere, an entry thereof shall be made the Reader on the order-sheet.