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[Cites 0, Cited by 0] [Section 897] [Entire Act]

State of Rajasthan - Subsection

Section 897(ii) in Rules of the High Court of Judicature for Rajasthan, 1952

(ii)If for any reason the copy is not ready for delivery on the date so fixed, the applicant shall be directed to attend on another date, when the copy may be expected to be ready for delivery.