Section 871 in Rules of the High Court of Judicature for Rajasthan, 1952
871. Copy not to be made without order.
- Except as otherwise directed by these Rules or by a Judge, no copy shall be made or permitted to be made of any record or of any paper in any record, without an order of the Court, the Registrar or the Deputy Registrar on an application made as hereinafter provided.
