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State of Rajasthan - Section

Section 235 in Rules of the High Court of Judicature for Rajasthan, 1952

235. Paper book in an appeal from an appellate order.

- Copies to be included in the paper book of an appeal from an appellate order where such appeal is allowed by any law shall contain copies of the following papers, namely:-
(a)memorandum of appeal;
(b)memorandum of objection to the order appealed from, if any;
(c)application on which the order under appeal was passed;
(d)objection to such application, if any;
(e)judgment or order of the court of first instance;
(f)judgment upon which the order under appeal is founded.