Section 873(1)(e) in Rules of the High Court of Judicature for Rajasthan, 1952

[Cites 0, Cited by 0] [Section 873(1)] [Section 873] [Entire Act]

State of Rajasthan - Subsection

Section 873(1)(e) in Rules of the High Court of Judicature for Rajasthan, 1952

(e)full particulars of the paper of which a copy is sought and the record in which it is contained mentioning in the case of an appeal, revision or reference, the Court in which the case under appeal or revision was decided or from which reference was received,

Legal Document View

Unlock Advanced Research with PRISMAI

State of Rajasthan - Subsection

Section 873(1)(e) in Rules of the High Court of Judicature for Rajasthan, 1952