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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Rajasthan - Subsection

Section 95(2) in Rules of the High Court of Judicature for Rajasthan, 1952

(2)If no objection is filed, the Deputy Registrar shall sign the decree or formal order and seal it with the seal of the Court on the expiry of the date specified in the notice.