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[Cites 0, Cited by 0] [Section 311] [Entire Act]

State of Rajasthan - Subsection

Section 311(2) in Rules of the High Court of Judicature for Rajasthan, 1952

(2)A petition of appeal from an appellate order of acquittal or an application for the revision of an order passed in appeal or revision shall also state the name and description of the Court which tried the case in the first instance and the nature of the order passed by it.