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[Cites 0, Cited by 0] [Section 845(3)] [Section 845] [Entire Act]

State of Rajasthan - Subsection

Section 845(3)(ii) in Rules of the High Court of Judicature for Rajasthan, 1952

(ii)The report from the receiving Court to the originating Court regarding the service or non-service of the processes or summons should similarly be accompanied by an authorised English translation of the report.