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State of Rajasthan - Section

Section 19 in Rules of the High Court of Judicature for Rajasthan, 1952

19. Decision in case of difference of opinion.

- All the matters referred to in rules 15 and 17 shall be disposed of in accordance with the views of the majority, and in case the Judges, including the Chief Justice, are equally divided in accordance with the views of the Chief Justice.