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State of Rajasthan - Section

Section 97 in The General Rules (Civil), 1986

97. A copy of appellate judgment to be sent to the officer against whose order or decree, the appeal was preferred.

- A copy of an appellate judgment certified to the lower courts shall, after noting the result in the appropriate register, be put up for perusal to the officer against whose order or decree the appeal was preferred, such officer shall return the copy within a fortnight.