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[Cites 0, Cited by 0] [Section 191] [Entire Act]

State of Rajasthan - Subsection

Section 191(f) in Rules of the High Court of Judicature for Rajasthan, 1952

(f)Where there has been a previous appeal to this Court arising out of the same suit, every paper translated, printed, copied or typed in the previous appeal shall be excluded from the paper book in the subsequent appeal, provided that a sufficient number of copies of the paper book of the previous appeal is available for the use of the Judges and the parties.