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[Cites 0, Cited by 0] [Section 191] [Entire Act]

State of Rajasthan - Subsection

Section 191(c) in Rules of the High Court of Judicature for Rajasthan, 1952

(c)Long series of document, such as accounts, rent rolls, inventories, etc. should riot be copied and typed in full unless absolutely necessary. Parties should be asked to agree, if possible to the copying and typing of short extracts or specimens only.