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[Cites 0, Cited by 0] [Section 136(1)] [Section 136] [Entire Act]

State of Rajasthan - Subsection

Section 136(1)(v) in Rules of the High Court of Judicature for Rajasthan, 1952

(v)an application of attachment before judgment or injunction or any other application under Order XXXVIII or XXXIX of the Code: