Section 136(1)(viii) in Rules of the High Court of Judicature for Rajasthan, 1952

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State of Rajasthan - Subsection

Section 136(1)(viii) in Rules of the High Court of Judicature for Rajasthan, 1952

(viii)an application for substitution of parties including an application under rule 3(1) or 4 of Order XXII of the Code or for a note to be made on the record that the legal representative of a deceased party is already on the record or that a party has died without leaving any legal representative:

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State of Rajasthan - Subsection

Section 136(1)(viii) in Rules of the High Court of Judicature for Rajasthan, 1952