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[Cites 0, Cited by 0] [Section 117] [Entire Act]

State of Rajasthan - Subsection

Section 117(4) in Rules of the High Court of Judicature for Rajasthan, 1952

(4)Superintendent of the Department concerned shall maintain a register of applications made under this Rule in the form given below:-Applications for Information under Chapter VIII, Rule 117
S. No. Date Name of applicant Description of case
       
No. of questions asked Value of court-fee labels affixed Date of return of application Remarks