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[Cites 0, Cited by 0] [Section 232] [Entire Act]

State of Rajasthan - Subsection

Section 232(2) in Rules of the High Court of Judicature for Rajasthan, 1952

(2)Written statements of defendants who are not parties to the appeal and long schedules annexed to the plaint where the grounds of appeal raise no questions relating to such schedules, shall not be included in the paper book.