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State of Rajasthan - Section

Section 899 in Rules of the High Court of Judicature for Rajasthan, 1952

899. Delivery of urgent copies. In the case of urgent applications.

- copies shall be delivered to the applicant as far as possible not later than the end of the working day next after the day on which the application was presented, provided that the application is in order and the requisite fee has been duly paid.