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[Cites 0, Cited by 0] [Section 187(1)] [Section 187] [Entire Act]

State of Rajasthan - Subsection

Section 187(1)(b) in Rules of the High Court of Judicature for Rajasthan, 1952

(b)contain all the necessary particulars as indicated in the form, care being taken to insert the full name and address of the person to whom the estimate of cost or any demand subsequently arising in connection with the copying and typing of the papers mentioned in the application may be sent;