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[Cites 0, Cited by 0] [Section 239(1)] [Section 239] [Entire Act]

State of Rajasthan - Subsection

Section 239(1)(d) in Rules of the High Court of Judicature for Rajasthan, 1952

(d)where the proceedings had originated on am application, or petition, such application or petition and the objection thereto, if any.